Section 104 in Civil Court Rules of the High Court of Judicature at Patna
104.
(1)Long judgments must not be recorded on the order-sheet.(2)Judgments in ex-parte cases should state what reliefs in the plaint are granted.(3)Judgments should state specifically whether any or what interest (including interest pendente lite) is allowed.(4)[ The last para of judgment shall state in precise term the relief which has been granted by such judgment.(5)If the judgment is not pronounced within 15 days from the date on which the hearing of the case was concluded, the Court shall record the reasons for such delay in the order-sheet. If the judgment is not delivered even within 30 days from the date on which the hearing of the case was concluded the Court shall record the reasons for such further delay in the order sheet and shall also furnish an explanation for the delay alongwith quarterly statement submitted to the High Court.] [Inserted by C.S. No. 58, dated 27.12.1979.]II. - Decree
