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Judgment
K. Sreedhar Rao, J.—This Court in C.R.P. No. 2075/03 C/W. 2207/03 dated 1-8-2003 has given directions to all the trial Courts to ensure that in the pleadings, proper registered address and age of the parties is to be stated. It appears that there is no compliance of the directions. The improper address of the parties/respondents in appeal is causing undue delay in service of notice and undue strain on the administration to issue notices repeatedly.
It is therefore directed that in the suit and in all the proceedings including in MVC cases, the trial Courts are directed to strictly instruct the scrutiny branch of the concerned Courts to insist mentioning of correct and proper address of all the parties in the proceedings and also the age of the parties. Until such correct address with age is given, the pleadings should not be entertained and no notice should be directed to the other side and no judicial order should be passed.
The registry is directed to communicate this order to all the Courts in the State for strict compliance.