Report No. 163

(iii) Proposed new rule 9A:

2.13.5. It was suggested by the participants and it is also the opinion of the Law Commission that the opening words in sub-rule (1) of the proposed rule 9A should read as follows:

"The Court shall, in addition to and simultaneously with the issuance of summons in the manner provided in rule 9.".

In other words, the normal mode of delivery of summons through Court should be mandatory and obligatory and shall be in addition to any modes of service specified in sub-rule (1) of rule 9. Other amendments proposed in Order V are in order.