Section 106A in Civil Court Rules of the High Court of Judicature at Patna
106A. [ [Inserted by C.S. no. 59, dated 27.12.1979.]
The decree should be drawn up as expeditiously as possible and in any case, within 15 days from the date on which the judgement is pronounced, but where the decree is not drawn up within the time aforesaid, the court shall if requested so to do by a party desirous of appealing against the decree, certify that the decree has not been drawn up and indicate in the certificate the reasons for the delay as required by Order XX, Rule 6A.]
