Where service is not to be effected by post under Rule 25 of Order V or by transmission to a Court under Rule 25 or 26 of Order V, subordinate Courts should adopt the mode of Letter of Request The letter should be addressed to the foreign Court in question, if known. If the appropriate Court is not known, the name may be left to be filled in afterwards. The letter should be forwarded through the High Court and State Government to the Government of India for transmission through the appropriate official channel.
