Section 14A(5) in The Code of Civil Procedure, 1908
(5)Where the registered address of a party is discovered by the court to be incomplete, false or fictitious, the Court may, either on its own motion, or on the application of any party, order-(a)in the case where such registered address was furnished by a plaintiff, stay of the suit, or(b)in the case where such registered address was furnished by a defendant, his be struck out and he be placed in the same position as if he had not put up and defence.
