Citation Codes Equivalent Citations citation codes Case Number Appeal from Original Decree no. 133 of 1946, from a decision of Mr. Brindaban Bihary Lal, Subordinate Judge of Purnea Advocates S.C Mazumdar and S.K Mazumdar, for the appellants. B.C De, S.P Srivastava, and L.S Sinha for the State of Bihar, for the respondents. Judges Reuben, C.J Sarjoo Prosad, J. Acts ORDER 22 RULE 10 A CIVIL PROCEDURE CODE Order 1, rule 1 and rule 13, Civil Procedure Code). section 375 of the old Code of Civil Procedure SECTION 47 CIVIL PROCEDURE CODE 23 rule 3 of the Code of Civil Procedure.). Order 23, rule 3, Code of Civil Procedure, ORDER 23 RULE 3 A CIVIL PROCEDURE CODE Order 28, rule 3, of the present Code, ORDER 9 RULE 8 CIVIL PROCEDURE CODE section 47, Code of Civil Procedure, Order 9, rule 9 of the Code section 47, Code of Civil section 48, C.P.C See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account