- To each judgment shall be prefixed a heading specifying the number of the case and the names of all the parties.No court shall write a judgment or final order on the order-sheet, or any paper already on the file, such as pleadings, applications, objections etc.A judgment may be written or type-written by the Presiding Officer or may be recorded at his dictation, but every page of the record or a judgment, not in the handwriting of the Presiding Officer shall be attested by the Presiding Officer's signatures.
