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 602I] [Entire Act] State of Uttar Pradesh - Subsection Section 602I(4) in The General Rules (Civil), 1957 (4)If both the parties and their counsel are absent, the Inquiring Officer may adjourn the case and make a report to the High Court and the High Court may pass orders as it deems fit.
