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[Cites 0, Cited by 0] [Section 273A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 273A(1) in M.P. Civil Court Rules, 1961

(1)Interlocutory injunctions are sometimes granted too freely and without sufficient care to impose terms. With reference to such matters care should always be taken not to place a plaintiff in a position of unfair advantage by the judicious issue of an ex-parte order.