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[Cites 0, Cited by 2] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Code of Civil Procedure, 1908

(4)In dismissing any application under this section, the Supreme Court may, if it is of opinion that the application was frivolous or vexatious, order the applicant to pay by way of compensation to any person who has opposed the application such sum, not exceeding two thousand rupees, as it considers appropriate in the circumstances of the case.