Suits

Suits by or Against Corporations

• In suits against a corporation ( Companies : Private or public ), the summons are to be served either on the secretary, or any of the directors or principal officer of the corporation or may be sent by registered post or personally served at the registered office of the corporation.
• If the corporation does not have any registered office then the service shall be made at any place where the corporation carries on it's business.
• Any documents concerned with the suit ( by or against the corporation) can be signed / verified by the following persons on behalf of the corporation:

• The Secretary
• Any of it's Director
• Any Principal officer

Who are conversant with the facts and circumstances of the suit.

• The court is empowered to direct personal appearance of any of the above named officer at any stage of the suit, to answer questions relating to the suit.