Section 35B(1)(b) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 2] [Section 35B(1)] [Section 35B] [Entire Act]

Union of India - Subsection

Section 35B(1)(b) in The Code of Civil Procedure, 1908

(b)obtains an adjournment for taking such step or for producing evidence or on any other ground, the Court may, for reasons to be recorded, make an order requiring such party to pay to the other party such costs as would, in the opinion of the Court, be reasonably sufficient to reimburse the other party in respect of the expenses incurred by him in attending the Court on that date, and payment of such costs, on the date next following the date of such order, shall be a condition precedent to the further prosecution of-

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Union of India - Subsection

Section 35B(1)(b) in The Code of Civil Procedure, 1908