Section 69 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
69. Issue of Summons or Notice:
- [(1)] [Numbered as sub-rule (1) by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004. ] In any proceeding in which summons or notice is to be issued by the Court to any person, the party presenting the plaint, memorandum of appeal, cross-objection, or application shall also bring into Court along with it a duly stamped application for service together with a sufficient number of copies of the plaint, concise statement memorandum of appeal, cross-objection, or application and affidavit in support thereof for service on the party concerned along with the summons or notice.The copies above referred to shall show the date of presentation of the original and the name of Advocate, if any, who presented the same.(2)[ The summons/notices shall be issued within 30 days from the date of institution of the suit.(3)Where the Court directs the service of summons to the defendant either through registered post acknowledgement due or by speed post or by approved courier service or by fax or by electronic mail service they shall be sent accordingly. Where the service of summons is Ordered through a courier service such summons shall be sent through a panel of courier service approved by District Judge for this purpose.] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.]
