Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 19 in High Court Rules and Orders In M.P.

19. The affidavit accompanying a petition for the re-admission or restoration of an appeal or application dismissed for default of appearance or for non-payment of process-fees or paper-books costs shall state the circumstances under which such default was made, and whether or not the party whose appeal or application was dismissed had, previous to such dismissal, engaged an advocate to conduct the appeal or application.