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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(1) in M.P. Civil Court Rules, 1961

(1)Courts when asked for an adjournment with a view to effect a compromise should exercise their discretion with caution. An adjournment should not, as a rule, be granted unless the Court has reason to believe that there is every likelihood of a compromise being effected.