Report No. 163

Interrogatories and Inspection

Q.24. Order 11, rule 2: Interrogatories

Order 11, rule 2 of the Code provides for delivery of interrogatories by a party to the court, but lays down no time limit, as such, within which the court must decide about their admissibility. The Bill seeks to add these words "and that court shall decide within seven days from the day of filing of the said application".

Since decision on the interrogatories within 7 days (though good as a working rule) may not always be feasible (where the court calendar is a heavy one), this proposal may need modification. It can, for,example, be provided that "the court shall ordinarily decide the application within two weeks".