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] [Entire Act] State of Madhya Pradesh - Section Section 322 in M.P. Civil Court Rules, 1961 322. Orders fixing dates or adjourned dates for hearing, or directing anything to be done by the parties or their pleaders, should be signed them and thereby the parties or their pleaders.
