Section 93 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
93. Summonses to witnesses:
- [(1)(a)] [Re.numbered as sub-rule (1)(a) by G.O.Rt.No. 1795, Law (LA & JHCB), Dated 20-10-2004. ] A party who desires the attendance of any witness before the Court, or a Commissioner appointed to take evidence, shall bring into the Court, a list in Form No. 20 of the persons whose attendance he requires, stating the full name, residence and description of each person and whether he is required to give evidence as an Expert or otherwise or to produce a document, and in the latter case, specifying the date if any, and description of the document so as to identify it.(b)[ Summons referred to in sub-rule (1) may be obtained by the parties within five days of presenting the list of Witnesses.] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004. ](2)The party shall with such list, deposit into Court the prescribed fees [which shall not be later than seven days from the date of making application] [Inserted by Ibid. ]for service of summons and the total amount of the allowance to which the said persons are entitled for travelling attendance at the Court and, in case of an Expert or a Scientific witness qualifying to give evidence the special fees and allowances to which such witnesses are entitled.
