Section 144(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)Every decree shall ordinarily be drawn up [as expeditiously as possible and, in any case within the fifteen days from the date] [Substituted by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004. ] on which judgment is pronounced. The decrees in intricate or important cases may be shown to the advocates concerned before they are finally drawn up.
