Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Chattisgarh - Subsection

Section 91(2) in The High Court of Chhattisgarh Rules, 2007

(2)Any party seeking stay of the execution/effect, operation of the decree/ judgement/order or for praying any other interim relief shall do so by making an appropriate application which shall be placed before the Court and the Court may pass orders on such application.