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State of Madhya Pradesh - Section

Section 128 in M.P. Civil Court Rules, 1961

128.

Cases should ordinarily be taken up in the order in which they are entered in the judicial diary, but contested cases should be left over till uncontested cases have been dealt with. Precedence should be given to cases which have already been adjourned or in which no evidence is to be recorded. It should seldom be necessary to grant adjournments in uncontested cases other than for the production of formal evidence or to allow of a compromise.