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 290 in M.P. Civil Court Rules, 1961

290.

(1)When an appellate Court remands a case under Order XLI, Rule 23, or refers a case under Rule 25 it shall fix a date for the parties to appear in the lower Court.
(2)When the High Court remands or refers a case, the Court to which it is so remanded or referred shall fix a date for hearing and intimate the same to the parties at their registered address or to their pleaders.