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 39 in High Court of Madhya Pradesh Rules, 2008 39. If an interlocutory application is filed in a main case, pending in the High Court, the class and number of such main case shall be set out in the cause title.
