Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Order-25 Security for Costs CONTENTS 1. When security for costs may be required from plaintiff 2. Effect of failure to furnish security Order-25 Security for Costs Order-25 Security for Costs 1. When security for costs may be required from plaintiff :- (1) At any stage of a suit, the Court may, either of its own motion or on the application of any defendant, order the plaintiff for reasons to be recorded, to give within the time fixed, by it security for the payment of all costs incurred and likely to be incurred by any defendant: Provided that such an order shall be made in all cases in which it appears to the Court that a sole plaintiff is, or (when there are more plaintiffs than one) that all the plaintiff's are residing out of India and that such plaintiff docs not possess or that no one such plaintiffs possesses any sufficient immoveable property within India other than the property in suit. 2. Effect of failure to furnish security :- (1) In the event of such security not being furnished within the time fixed, the Court shall make an order dismissing the suit unless the plaintiff or plaintiffs is or are permitted to withdraw therefrom. (2) Where a suit is dismissed under this rule, the plaintiff may apply for an order to set the dismissal aside, and if it is proved to the satisfaction of the Court that he was prevented by any sufficient cause from furnishing the security within the time allowed, the Court shall set aside the dismissal upon such terms as to security, costs or otherwise as it thinks fit, and shall appoint a day for proceeding with the suit. (3) The dismissal shall not be set aside unless notice of such application has been served on the defendant.