Section 75 in The Appellate Side Rules of The High Court at Calcutta
75. In every civil matter in which the court directs an order to be issued immediately, the Assistant Registrar (Court) shall at once draw up the order in the prescribed form [see Form No. 5 (Civil), Appendix - I] and after obtaining the signature of the Judges thereto, send it forthwith to the Deputy Registrar or the Officer - in - Charge of the Judicial Department as the case may be, for issue without waiting for the formal order or the judgment to be signed. The Deputy Registrar or the Officer - in - Charge of the Judicial Department shall issue the order upon payment of such fee as may be chargeable:
Provided that if it is not possible to obtain the signature or signatures of the Judge or Judges on the day on which the order is passed, the matter should be brought immediately to the notice of the Registrar. If one Judge of a Bench has signed the order, the substance of it shall be communicated to the lower court, immediately, with a note that the copy of the order proper will follow.
