Section 15(q) in The Code Of Civil Procedure (Amendment) Act, 2002
(q)the provisions of rules 4 and 5 of Order XIV of the First Schedule as amended or, as the case may be, substituted by section 24 of this Act and section 11 of the Code of Civil Procedure (Amendment) Act, 2002 , shall not affect any order made by the ourt adjourning the framing of the issues and amending and striking out issues before the commencement of section 24 of this Act and section 11 of the Code of Civil Procedure (Amendment) Act, 2002 ;(vi)in clause (s), for the figures" 25", at both the places, the figures" 26" shall be substituted;(vii)clause (u) shall be omitted.
