Citation Codes Equivalent Citations citation codes Case Number Application in First Appeal No. 118 of 1922. Attorney(S) Pandit Shiam Krishna Dar, Munshi Harnandan Prasad, Munshi Sheo Dihal Sinha and Munshi Kamla Kant Verma, for the applicant. Maulvi Iqbal Ahmad, for the opposite party. Judges Walsh Kanhaiya Lal Mukerji, JJ. Acts Section 89 of the Civil Procedure Code prevented the operation of Order 23, Rule Order 23, Rule 3 read with Section 89 of the present Code of Civil Procedure. 43. ORDER 23 RULE 3 CIVIL PROCEDURE CODE SECTION 89 CIVIL PROCEDURE CODE Order 23, Rule 3, Schedule (i), Civil Procedure Code.' Rule 3 of Order 23 of the Civil Procedure Code. Section 476 of the Code of Criminal Procedure, ORDER 23 RULE 3 A CIVIL PROCEDURE CODE Section 89 of the Code of Civil Procedure Section 93 of the Code of Civil Procedure provisions of the Indian Arbitration Act. SECTION 476 CRIMINAL PROCEDURE CODE Section 39 of the Specific Belief Act, ORDER 2 RULE 2 CIVIL PROCEDURE CODE provisions of Section 11 of the Code, SECTION 16 CONTRACT ACT provisions of Rule 3, Order 23 Indian Arbitration Act, 1899, Section 121, Order 23, Rule 3 provisions of Order 23, Rule Section 89 of the new Code, Section 476, Cr.P.C. Rule 3 of Order 23. Order 23, Rule 3 Rule 3, Order 23, Order 23, Rule 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