Section 340 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
340. Transitory provisions:
- Until a panel of arbitrators is prepared by the High Court and the District Court, the courts referred to in Rule 315 may nominate a mediator of their choice if mediator belongs to the various classes of persons referred to in Rule 316 and is duly qualified and is not disqualified, taking into account the suitability of the mediator for resolving the particular dispute";(3)the following forms shall be inserted in forms under Civil Rules of practice,Form No. 14(A)Rule 7 (2) (b) (ii)Affidavit(To be furnished by the Courier Service Company Agent)Case No.........../200I............. S./o.........aged.......years, resident of...........Occupation............Employee in M/s. Courier Service Company, do hereby solemnly affirm and state as follows:(a)I have served the Notice on the party, Sri.................on dt........(b)I have served the notice on Sri.........an adult member of the family of the party, as the party was absent from his house.(d)I could not serve the notice on the party, as he was absent from the address given and as no adult member of the family prepared to receive the notice.(e)Sri............S/o...........r/o. and Sri............S/o..........r/o.........were present at the time of the above service.Solemnly affirmed and signed before meDeponentNote:
