Code of Civil Procedure, 1908
ORDER XV
DISPOSAL OF THE SUIT AT THE FIRST HEARING
1.Parties not at issue.
2.One of several defendants not at issue.
3.Parties at issue.
4.Failure to produce evidence.
 |
|
|
|
|
|
|
|||
|
 |
 |
 |
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
Code of Civil Procedure, 1908
ORDER XV DISPOSAL OF THE SUIT AT THE FIRST HEARING 1.Parties not at issue. 2.One of several defendants not at issue. 3.Parties at issue. 4.Failure to produce evidence. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
