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[Cites 0, Cited by 0] [Section 407] [Entire Act]

State of Madhya Pradesh - Subsection

Section 407(b) in M.P. Civil Court Rules, 1961

(b)All suits, applications and appeals struck off the file for any reason shall be treated as disposed of. Column (6) of the monthly return of original civil work shall include all suits which are shown in columns (6) to (11) of the disposal ledger of civil suits and column (7) those which are shown in columns (12) to (15) of the same ledger. The number of execution applications, miscellaneous judicial cases and miscellaneous appeals disposed of by transfer shall be noted in the remarks column against the Court concerned. The number of days spent in civil and criminal work shall be shown in the column of remarks.