58. Appellant or applicant to state his Registered address.
- The appellant, the applicant or the respondent filing cross-objections shall state in the memorandum of appeal or application or crossobjection his address at which service of notices, at summons copies or other process may be made on him. Such address shall be deemed to be his Registered address under the provisions of Rules 19 to 24 or Order VII and Rules 11 and 12 of Order VIII of Code of CM1 Procedure.
