Citation Codes Equivalent Citations citation codes Judges Sir LAWRENCE H. JENKINS Acts Section 248, Civil Procedure Code (XIV of 1882). See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Damodar Shaligram v. Sonji 1. In our opinion actual service is not necessary. But where notice has issued, time runs from the date of the order directing the same under Section 248, Civil Procedure Code (XIV of 1882). This case must be determined by reference to that date.