Section 37 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
37. Title of affidavits:
- Every affidavit shall be entitled as in the suit or matter in which it is filed but in every case in which there are more than one plaintiff or defendant, it shall be sufficient to state the full name of the first plaintiff or defendant, respectively and that there are other plaintiffs or defendants as the case may be.
