The person against whom such order is made shall-
(a) perform, within the time and in the manner specified in the order, the act directed thereby; or
(b) appear in accordance with such order and show cause against the same; and such appearance or hearing may be permitted through audio-video conferencing.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws Guest Court Correspondent
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!
