Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 12 in The High Court of Karnataka Rules, 1959 (12)To postpone or adjourn cases ready for hearing on the written request of parties or their Advocates, with notice to other Advocates appearing in the case.
