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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(c) in Case Flow Management Rules 2006 in the Subordinate Courts

(c)If interlocutory application is filed along with the plaint, and if an ex parte interim order is not passed and the Court is desirous of hearing the defendant, it may while sending the notice along with the plaint, fix an earlier date for the hearing of the application depending upon the urgency of the interim relief.