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] [Section 142] [Entire Act] State of Uttar Pradesh - Subsection Section 142(3) in The General Rules (Civil), 1957 (3)the names of the parties to the suit.For the purposes of this rule an appeal to the civil court from a decree passed by a court of revenue shall be deemed to be the original suit.
