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Commission to Examine Absent Witness (O.26, Rr.4, 18.)

(Title)

To

WHEREAS the evidence of...... is required by the.............. in the above suit; and whereas;.........you are requested to take the evidence on interrogatories [or vive voce] of such witness............., and you are hereby appointed Commissioner for that purpose. The evidence will be taken in the presence of the parties or their agents if in attendance, who will be at liberty to question the witness on the points specified, and you are further requested to make return of such evidence as soon as it may be taken.

Process to compel the attendance of the witness will be issued by any Court having jurisdiction on your application.

A sum of Rs........., being your fee in the above, is herewith forwarded.

GIVEN under my hand and the seal of the Court, this .............day of........... 19.........

Judge.



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