Section 4(12) in High Court of Madhya Pradesh Rules, 2008
(12)[ "Part-heard Case" means a case in which bipartite final hearing of a main case has commenced but not concluded and is marked `part-heard' by the Court: [Substituted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]Provided that an interlocutory application, heard in part, shall not be treated as part-heard :Provided further that no case heard in part, in motion hearing stage, shall be treated as part-heard;]
