Section 212(14) in Civil Court Rules of the High Court of Judicature at Patna
(14)(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 corespondent, 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 be than 21 days before the day appointed therein:Provided that the Court may dispense with such service altogether in case it seems necessary or expedient so to do.
