Section 212(17)(iv) in Civil Court Rules of the High Court of Judicature at Patna

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State of Jharkhand - Subsection

Section 212(17)(iv) in Civil Court Rules of the High Court of Judicature at Patna

(iv)If the Court is satisfied that the intervention was made without sufficient cause it may order the applicant to pay the whole or part of the costs occasioned by the intervention. If, on the other hand, the Court finds that the intervention is justified, it may pass suitable orders for payment to the applicant the whole or any of the costs of intervention.

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State of Jharkhand - Subsection

Section 212(17)(iv) in Civil Court Rules of the High Court of Judicature at Patna