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 57 in High Court Rules and Orders In M.P. (57)Rule 14. - Add the following as sub-rule (3):-"(3) The Appellate Court may in its discretion dispense with notice to any respondent against whom the suit was heard ex parte."
