Section 273A(2)(iii) in M.P. Civil Court Rules, 1961

[Cites 0, Cited by 0] [Section 273A(2)] [Section 273A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 273A(2)(iii) in M.P. Civil Court Rules, 1961

(iii)Temporary injunctions when granted should ordinarily be limited to hold good only for the minimum time required for the defendant to appear before the Court to show cause against the injunction.

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State of Madhya Pradesh - Subsection

Section 273A(2)(iii) in M.P. Civil Court Rules, 1961