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] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(a) in Rules Under the Court-Fees Act, 1870

(a)A Court is not bound to issue a first summons to a defendant (Order V, Rule 1). Therefore, it may require an application stamped under Article I, Schedule II, Court-Fees Act, before so issuing. Normally, however, the Court orders issue suo motu. Once the order has been passed an application cannot be demanded.