AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Report No. 140

3.6. Copy of plaint.-

The Calcutta High Court is of the view that a notice served by registered post A.D. should be accompanied by a concise statement of the plaint, if such notice is to be treated as summons.1

1. Dr. Madhusudan Poddar v. Arabinda Poddar, AIR 1978 Cal 195.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement