Section 107 in Civil Court Rules of the High Court of Judicature at Patna
107.
Whenever an address has been filed for service by a party under Order VII, Rules 19 and 22, or Order VIII, Rules 11 and 12 of the First Schedule to the Code of Civil Procedure, such address shall be entered in the decree or formal order instead of the address given in the plaint or petition. The following note shall be made in the decree or formal order below the names and addresses of the parties and the note shall be signed by the clerk by whom the decree or formal order is drawn up :-The addresses given above are the addresses for service filed by the parties with the exception of ................................................. who did not appear or omitted to file their addresses.
