Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 269 in M.P. Civil Court Rules, 1961 269. The attention of the Courts is drawn to Order XXXIX, Rules 1 to 5, Civil Procedure Code, which state the general powers of the Courts and the general conditions under which a Court may grant a temporary injunction.
