If service cannot by the exercise of due diligence be effected as provided in section 64, section 65 or section 66, the serving officer shall affix one of the duplicates of the summons to some conspicuous part of the house or homestead in which the person summoned ordinarily resides; and thereupon the Court, after making such inquiries as it thinks fit, may either declare that the summons has been duly served or order fresh service in such manner as it considers proper.
Thursday, 14, May, 2026
- Murder conviction cannot stand solely on Shaky Evidence; SC relies on Hostile Witness Testimony to Acquit
- लॉ छात्रों के अटेंडेंस नियमों पर सुप्रीम कोर्ट करेगा सुनवाई, हाईकोर्ट के फैसले को दी चुनौती
- [EXCLUSIVE] LatestLaws.com's Monthly Digest (April,2026), Landmark Decisions Digest for you!
- ‘पूरी पीढ़ी को बर्बाद नहीं होने दे सकते’: अश्लील एप्स पर हाई कोर्ट ने Google-Apple को लगाई फटकार
- 'यह डर जीवनभर रहेगा साथ...' : हाई कोर्ट ने पिता को बच्चे से मिलने का अधिकार देते हुए ऐसा क्यों कहा?
- Internship Opportunity at Eka Legal LLP, Bhopal [Remote; 6 Months; Unpaid]: Apply Now!
- Call for Papers: International Journal of Legal Research (IJLR) [ISSN: 2349-8463; Volume 12 Issue 2]: Submit by June 10
- JOB POST: Advocates at Deepak Sasar & Associates, Pune [3 Positions; Freshers Can Apply; Salary Upto Rs. 50k]: Apply Now!
- SC Directs States to enforce Mandatory Tracking Devices and Panic Buttons in Public Transport
- निलंबन कोई सजा नहीं, हाईकोर्ट ने कर्मचारी की याचिका को किया खारिज
- Cyril Amarchand Mangaldas advised Blackstone backed Bagmane Developers on Pre-REIT Funding across multiple rounds
- 'Morality has to be kept Separate from Offence': HC grants Bail to Married Gym Trainer in Rape Case
- शादीशुदा और अलग धर्म मायने नहीं रखता; रेप केस में जिम ट्रेनर को हाई कोर्ट से राहत
- SC to examine whether Attendance Shortage can Disqualify Law Students from Exams
- Trial Court cannot deny Domestic Violence relief on Minor Inconsistencies in Dates, Absence of Assets Affidavit, rules HC
