Section 70(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)In all cases where processes of the nature of summonses or notices (including notice of an Interlocutory Application) have to be issued, the parties or their Advocates on whose behalf such summonses or notices are issued, shall file with their applications for the issue of processes, the appropriate forms of processes, as prescribed in the Code or under those rules or any other Law applicable to the case, in duplicate legibly filled up, together with the prescribed process fees. However the date of appearance and the date of the process shall be left blank.
