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State of Madhya Pradesh - Section
Section 387 in M.P. Civil Court Rules, 1961
387.
District Judges shall submit the following returns and statements to the High Court on the dates mentioned below :| Nature of return and statement | No. of Form with the No. of the Schedule on whichit is borne | Date of despatch |
| A.-Monthly Returns | + | |
| Monthly Return of Original CivilWorkMonthly Return of Appellate Civil Work | II-101II-102 | 15th of the month following that to which itrelates |
| B.-Half-Yearly Returns | + | |
| Half-yearly Return of long-pending cases | II-103 | 20th July,20th January. |
| C.-Annual Statements | + | |
| I. Tribunal StatementII. Description StatementIII.Value StatementIV. Trial Statements Parts 1 and 2V.Appeals Statements, Parts 1 and 2VI. Execution StatementVII.Statement of proceedings in Insolvency, Parts 1 and 2.VIII.Statement of pending suits according to the year of institution. | II-121II-122II-123II-124II-125II-126II-127 | 15th February. |
| Tahsilwar Statement of suits instituted | II-128 | 1st February. |