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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Madhya Pradesh - Subsection

Section 389(1) in M.P. Civil Court Rules, 1961

(1)The following lists of cases which have been disposed of shall be forwarded to the record-room with the records to which they relate on the 5th of each month :-
(i)List of Suits-Form No. 11-89.
(ii)List of Miscellaneous Judicial Cases-Form No. 11-90.
(iii)List of Execution Cases-Form No. 11-91.
(iv)List of Insolvency Petitions-Form No. 11-92.
(v)List of Regular Appeals-Form No. 11-93.
(vi)List of Miscellaneous Appeals-Form No. 11-94.
Note. - The District Judge may with the previous approval of the High Court relax this rule in case of particular outstation and fix the 20th of each month for forwarding these lists to the record room (See note below Rule 340).