Report No. 163

Q: 25. Order 11, rule 15 (Notice for inspection of documents): Clause 21(ii) of the Bill

Under Order 11, rule 15 of the Code, "every party to a suit shall be entitled at any time", to give to any other party notice to produce for inspection documents referred to in the pleadings, affidavit, list of documents etc. filed by that party. The Bill proposes an amendment, whereunder the notice must be given "at or before the settlement of issues".

The proposal appears to be acceptable. Of course, this is the usual practice, though parties do not resort often to the notice procedure in India.