Section 16(1) in High Court Rules and Orders In M.P.
(1)The following petitions shall be accompanied by an affidavit made by the petitioner or his counsel,-(i)for review made upon the ground of the discovery of new and important evidence;(ii)for stay of execution;(iii)for vacating an order staying execution;(iv)for security under Order XLI, Rules 6 and 10 of the Code of Civil Procedure;(v)for re-admission or restoration of an appeal or application dismissed for default of appearance or for non-payment of process fee or paper-book costs.(vi)for action for contempt of Court;(vii)containing a complaint against a legal practitioner under the Legal Practitioners Act (XVIII of 1879) or the Bar Councils Act (XXXVIII of 1926);(viii)for substitution of parties;(ix)for the appointment or discharge of guardians ad litem or next friends;(x)for amendment of a memorandum of appeal or application for review or revision on a minor party attaining a majority;(xi)for amendment of memorandum of appeal consequent on the death of a party including a party whose heirs are already on record;(xii)for transfer of any civil criminal case.(xiii)for action under Section 87 of the Code of Criminal Procedure.
