Section 172 in Civil Court Rules of the High Court of Judicature at Patna
172.
The notice to be given should be for the shortest possible time. The Presiding Judge must take particular care to arrange for prompt service of [a copy of the plaint, a copy of the application for injunction together with copy of affidavit filed in support of the application and copies of documents on which the applicant relies] [Substituted by C.S. no. 63, dated 27.12.1979.] upon the opposite party and to bring the matter to hearing as early as possible.
