Section 6(2) in The Indian Soldiers (Litigation) Act, 1925
(2)[ If it appear to the Court before which any proceeding is pending that an Indian soldier though not a party to the proceeding is materially concerned in the outcome of the proceeding and that his interests are likely to beprejudiced by his inability to attend, the Court may suspend the proceeding andshall give notice thereof in the prescribed manner to the prescribed authority.] [ Inserted by Ord. 64 of 1942, S.3 (w.e.f. 12.12.1942).]
