Section 214(15) in Civil Court Rules of the High Court of Judicature at Patna
(15)(i)Notice of the petition shall be in Form No. 2 given in the Schedule to these rules for settlement of issues and shall require the respondent and the co-respondent, if one is named in the petition, to enter appearance in person or by pleader, and file a written statement not less than seven days before the day fixed in the notice.(ii)The notice together with a copy of the petition shall be served on the respondent and the co-respondent, if named, in the manner prescribed in Order V of the Code of Civil Procedure, not less than 21 days before the May appointed therein:Provided that the Court may dispense with such service altogether in case it seems necessary or expedient so to do.
