Section 194 in High Court of Chhattisgarh Rules, 2005
194.
Decrees shall be drawn up in English. The Decree shall be prepared by the Court Reader and submitted to the Additional/Deputy Registrar within seven days of the delivery of judgment or order on which it is founded. The Additional/Deputy Registrar shall after making such correction as he deems necessary exhibit a notice on the notice board that the decree has been drawn up and that any party to the decree or his advocate may within three days peruse the decree and sign it before the Additional/Deputy Registrar or mere a written objection (which need not bear a Court-fee stamp) that the decree is not in accordance with the judgment or order upon which it is founded. The Additional/Deputy Registrar may, on perusal of such statement, hear the party or his advocate and may correct the decree or over-rule the objection or may refer the matter to the Court for orders.
