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 Chattisgarh - Section

Section 69 in High Court of Chhattisgarh Rules, 2005

69.

If it is found that the proceeding has been initiated malafide with an oblique motive or is frivolous or vexatious the Court may, while dismissing flie petition, impose costs on the person or persons responsible for initiation of the proceedings.