Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 465 in Gujarat High Court Rules, 1993

465. Fixing date of hearing and issue of Notice.

- When a Reference, Appeal or Revision Application is filed in Court the Registrar shall fix a date for the hearing of such Reference, Appeal or Revision Application and shall forthwith issue Notices as per appendices "A", "B" and "C" hereunder, as the case may be.