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 283 in M.P. Civil Court Rules, 1961 283. The attention of the Courts drawn to sub-rule (3) of Order XLI, Rule 14, Civil Procedure Code, as amended, which lays down that an appellate Court may in its discretion dispense with notice to any respondent against whom the suit was heard ex-parte.
