Section 24 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
24. A party who desires to change the address for service given by him as aforesaid shall file a verified petition, and the Court may direct they amendment of the record accordingly. Notice of such petition shall be give to such other parties to the suit as the court may deem it necessary to inform, and may be either sewed upon the pleaders for such parties or be sent to them by registered post, as the Court thinks fit.
