Saturday, 11, Apr, 2026
 
 
 
Expand O P Jindal Global University
BARE ACTS

Category SideBar

CPC Section 27. Summons to defendants.


Where a suit has been duly instituted, a summons may be issued to the defendant to appear and answer the claim and may be served in manner prescribed 1[on such day not beyond thirty days from date of the institution of the suit].

______________________________

1. Added by Act No. 46 of 1999, section 3 (w.e.f. 1-7-2002).

Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

Related judgement on CPC Section 27. Summons to defendants.