- The Court to which the summons has been sent under Order V, Rule 21, shall re-transmit it to the court by which it was issued together with-(1)the Hazir's return and the affidavit or examination on oath of the serving officer;(2)the record of further inquiry, if any, by such court;(3)where the service has been effected by affixation under Order V, Rule 17, a declaration by such court whether the service is sufficient or not: and(4)in cases where the return of service is in a language other than Hindi or English it shall be accompanied by a Hindi translation of the report of service.
