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State of Madhya Pradesh - Section

Section 273 in M.P. Civil Court Rules, 1961

273.

In a suit instituted under Order XXI, Rule 63, by a person against whom an order has been made on a claim or objection preferred under Order XXI, Rule 58, no injunction ordering the stay of execution should be issued save where the Court is satisfied that the order on the claim or objection petition is prima facie wrong or indefensible.