Report No. 163
Order XVI
Summoning and Attendance of Witnesses
| 1. List of witnesses and summons to witnesses. | * |
* |
* |
(4) Subject to the provisions of sub-rule (2), summonses referred to in this rule may be obtained by the parties on an application to the Court or to such officer as may be appointed by the Court in this behalf.
2. Expenses of witness to be paid into Court on applying for summons.- (1) The party applying for a summons shall, before the summons is granted and within a period to be fixed, pay into Court such a sum of money as appears to the Court to be sufficient to defray the travelling and other expenses of the person summoned in passing to and from the Court in which he is required to attend, and for one day's attendance.
* |
* |
* |
* |
Back
