Section 140(iii) in The General Rules (Civil), 1986
(iii)an order, not being an order for adjournment or postponement, the reasons for which are required to be recorded at length, shall not be written on the order-sheet but only note of the order and of the date on which it was made shall be entered on it. Every entry upon the order-sheet shall be signed by the Presiding Officer. Every order-sheet shall bear at its top the number and the title of the case.
