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State of Bihar - Section

Section 114 in Civil Court Rules of the High Court of Judicature at Patna

114.

In suits for money including suits upon mortgage, in suits for specific movables, in suits for accounts and in suits for arrears of rent no decrees need be drawn up, if-
(i)neither party has to recover anything unless the Judge otherwise directs;
(ii)the claim is satisfied after judgment but before the decree is drawn up.