Section 273A(2)(ii) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 273A(2)(ii) in M.P. Civil Court Rules, 1961

(ii)The Courts should appreciate that an interlocutory injunction should be granted ex-parte only in very exceptional circumstances and ordinarily only in cases in which the applicant establishes that by no reasonable diligence on his part, could he have avoided the necessity for making the application. In this connection attention is invited to Rule 3 of Order 39, Civil Procedure Code, which directs that the notice "Shall" be given unless the emergency is so grave that notice will defeat the object of the injunction.

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State of Madhya Pradesh - Subsection

Section 273A(2)(ii) in M.P. Civil Court Rules, 1961