Section 297 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
297. Copy of plaint, application or proceeding to be served on Caveator before filing:
- Any person or advocate instituting a suit or proceeding in respect of which a caveat has been entered in the Register of Caveats shall before filing the application, suit or proceeding serve a copy thereof upon the party by whom the caveat has been entered or upon his advocate and annexed to the plaint or proceeding a statement of such service.
