Section 113 in Civil Court Rules of the High Court of Judicature at Patna
113.
Decrees or formal orders need not be drawn up in the case of-(i)Interlocutory orders made during the course of a suit or execution proceeding.(ii)Final orders such as those under Order IX, Rules 9 and 13; Order XXI, Rules 2, 58, 91, 92, 99, 100, 101; Order XXIII, Rule 1; Order XLI, Rules 19, 21, 23; Order XLVII, Rule 1, and an order rejecting a plaint; provided where any such order is capable of execution or affects execution by reason of cost to be paid by one party to the other such costs may be shown in the order-sheet with a short note showing the result of the case and the name of the party by whom such costs are to be paid as well as that of the party who is to receive the same so that the latter, if desirous of executing the order may not be compelled to take a copy of the judgement.
