Section 214(18)(iv) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 214(18)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(18)(iv) in Civil Court Rules of the High Court of Judicature at Patna

(iv)If the Court is satisfied that the intervention was made without sufficient cause, it may order the applicant to pay the whole or part of the costs occasioned by the intervention. If on the other hand, the Court finds that the intervention is justified it may pass suitable orders for payment to the applicant the whole or any part of the costs of intervention.

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State of Jharkhand - Subsection

Section 214(18)(iv) in Civil Court Rules of the High Court of Judicature at Patna