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State of Madhya Pradesh - Section

Section 284 in M.P. Civil Court Rules, 1961

284.

Applications or interlocutory appeals complaining against the conduct of, or prejudice on the part of, the presiding officer of the lower court should be carefully scrutinized before admission. These are often filed with a view to gain time and their object is fulfilled if the suit or proceeding is ordered to be stayed until their disposal.