RANDEEP KAUR Vs. AYUSH SIBAL

JUDGEMENT

(1.) CM 21326/2014

(2.) The learned Trial Court rejected the said application on the ground that no affidavit had been filed by the plaintiff stating the e-mail address of the defendant and as per Chapter 4 Rule 12 of notification relied upon by the petitioner the affidavit in the aforesaid terms was a must before service. It is further noted that under Rule 13 electronic mail service can be effected through digitally signed process by using a pre-designed template along with the scanned images of the document. As per the available infrastructure at Karkardooma Court the same was not possible.

(3.) The Delhi High Court vide notification dated 9th February, 2011 notified the Delhi Courts Service of Process by Courier, Fax and Electronic Mail Service (Civil Proceeding Rules) 2010 (in short the Rules). As per Chapter 4 Rule 12 of the said Rules a party desirous of sending process to the other party by electronic mail service was required to file e-mail address of the other party along with an affidavit in Court stating that the e-mail address of the other party given by him is correct to the best of his knowledge.