Section 153 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
153. Reference to High Court:
- When a case is referred under Order XLVI, Rule 1 of the Code, the Court shall require the applicant to bring into Court stamps requisite for service on notice on himself and all other parties to the suit or appeals, or if the reference is made on the motion of the Court, the Court shall require each party to bring into Court stamps required for service on himself and shall transmit such court-fee stamps with the statement, of the case.Costs
