Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 289 in M.P. Civil Court Rules, 1961

289.

When cases remanded by the High Court, either for findings or for further evidence, are detained by the lower Court for a longer period than three months from the date of the order of remand an explanation of the cause of the delay should be submitted to the High Court.