Section 7 in The Indian Soldiers (Litigation) Act, 1925
7. Postponement of proceedings
.-If, on receipt of a notice under section 6, theprescribed authority certifies in the prescribed manner to the Court in which the proceeding is pending that the soldier in respect of whom the notice wasgiven is serving under special conditions, and that a postponement of theproceeding in respect of the soldier is necessary, in the interests of justice,the Court shall thereupon postpone the proceeding in respect of the soldier for the prescribed period, or, if no period has been prescribed, for such period asit thinks fit.
