Section 174 in Civil Court Rules of the High Court of Judicature at Patna
174. [ [Substituted by C.S. no. 64, dated 27.12.1979.]
When an ex parte injunction has been granted the court shall make an endeavour to finally dispose of the application within thirty days from the date, on which the ex parte injunction was granted, and where it is unable so to do it shall record its reasons for such inability.]
