Section 356 in High Court of Chhattisgarh Rules, 2005
356.
(1)The service of notice to the respondent or respondents shall ordinarily be effected through registered post. An acknowledgement purporting to be signed by the respondent or the agent or an endorsement by a postal employee that the respondent or the agent refused to take delivery may be deemed by the Court to be prima facie proof of service. The appellant shall file as many typed copies of the memorandum of the appeal as there may be parties to be served and also the requisite number of postal envelopes bearing adequate postal stamps to enable service to be effected on the respondent or respondents post with acknowledgement due.(2)The notice of appeal shall be served on all respondents effected and on such other persons as the Court may direct:Provided that on the hearing of any such appeal, any person who desired to be heard in opposition and appears to the Court to be proper person to be heard, shall be heard notwithstanding that he has not been served with the notice of the appeal and shall be liable to costs in the discretion of the Court if so ordered.(3)Notice meant for the Board shall be served on the Registrar of Copyright in the manner provided in clause (1) of this rule. The Board shall have a right to appear in the appeal through the Registrar of Copyrights.
