Section 4(5) in High Court of Madhya Pradesh Rules, 2008

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State of Madhya Pradesh - Subsection

Section 4(5) in High Court of Madhya Pradesh Rules, 2008

(5)"Held up Case" means a main case in which proceedings in the Lower Court or Tribunal are held up either because-

(a)a stay has been granted; or

(b)the record of Lower Court or Tribunal has been requisitioned by the High Court;