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Kerala HC Lays Down Guidelines Regarding Service of Summons Where Defendants Reside Outside India - (18 Nov 2024)

CIVIL

Kerala High Court has laid down guidelines regarding service of summons on defendants who reside outside India and has stated that there is nothing wrong in trying service of summons on the defendant abroad by the mode prescribed in Order V, Rule 25 of Code of Civil Procedure, 1908.

Tags : KERALA HIGH COURT   SERVICE OF SUMMONS   CODE OF CIVIL PROCEDURE  

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