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] [Section 121] [Entire Act]

State of Madhya Pradesh - Subsection

Section 121(3) in M.P. Civil Court Rules, 1961

(3)A party has no right to an adjournment merely because he has filed a petition for revision and has applied or intended to apply to the High Court for stay. The automatic grant of adjournments in such cases encourages the filing of petitions for revision of interlocutory orders solely for purposes of delay. Adjournments in such cases should be granted only when the Judge considers that adjournment is beneficial.