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] [Section 587] [Entire Act] State of Uttar Pradesh - Subsection Section 587(v) in The General Rules (Civil), 1957 (v)for setting aside an ex parte decree or order in a suit, appeal or other proceeding or for restoration of a suit, appeal or other proceeding dismissed for default in appearance or for want of prosecution or any such cause;
