Section 122 — To restore a suit or appeal or application for review or revision dismissed for default of appearance or for want of pro

To restore a suit or appeal or application for review or revision dismissed for default of appearance or for want of prosecution or for failure to pay costs of service of process or to furnish security for costs. Thirty days. The date of dismissal. 23

Official Hindi (PDF) ↗

‹ Prev All sections Next ›