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Rajasthan HC: WhatsApp Summons to Soldier Invalid; Ex-Parte Maintenance Order Set Aside - (15 Oct 2025)

CIVIL

Rajasthan High Court held that serving summons via WhatsApp to a soldier is insufficient, as per Order 31 Rule 5 of the General Rules (Civil & Criminal), 2018, and Order V Rule 28 CPC, which mandate service through the Commanding Officer with adequate time for relief arrangements.

Tags : WHATSAPP   SOLDIER   SUMMONS  

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