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Karnataka High Court Allows Service of Notice by Email to BBMP, BESCOM, KIADB - (05 Jul 2021)

CIVIL

Karnataka High Court has directed that in all the appeals/petitions/applications filed in the High Court, where the Bengaluru Electricity Supply Company Limited, Karnataka Industrial Area Development Board and BBMP are parties or where their officers are made parties in their official capacity, it will be open for the members of the Bar and parties in person to serve copies of the cases filed in the High Court in the physical form at the address mentioned and/or soft copies at the email-IDs.

Tags : KARNATAKA HIGH COURT   SERVICE OF NOTICE BY EMAIL TO BBMP   BESCOM   KIADB  

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