Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 31 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

31.

- Every application for vacating and/or modifying any other interim order shall, unless the Court otherwise directs, be filed only upon previous Notice to other parties.