Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 141 in Civil Court Rules of the High Court of Judicature at Patna

141.

The attention of Courts is drawn to the provisions of Section 41 Civil Procedure Code. There should be no unnecessary delay in carrying out the directions contained in that Section. [H.C. Memo. no. 8917-32, dated 17th April, 1962]