Section 58 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
58. Service of notice:
(1) Unless the Court otherwise orders, notice of an interlocutory application shall be given to the other parties to the suit or matter or their Advocate to less than three days before the day appointed for the hearing of the application.(2)Such notice shall be served on the Advocate whenever the party appears by such Advocate.(3)[ Notice of the application may be served on a party not appearing by Advocate by registered post acknowledgement due, or by speed post or by an approved courier service or by fax message or by electronic mail service or by such means to the address given in the pleading and in the event of its non-service on the party by means of summons to be delivered to the party or in the event of the party being absent or refusing to receive the same, affixture at his address.] [Substituted by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.](4)Unless the Court, otherwise orders, notice of interlocutory application need not be given to a party, who having been served with the notice in the main suit, appeal or other proceedings, has not entered appearance or to a party to whom notice in the appeal has been dispensed with under the provisions of Rule 14 of Order XLI of the Code.
