When Government as a party to a case asked for a summons to one of its servants for appearance in Court as a witness it is not required to deposit in Court anything in account of diet money and travelling allowance of the witness. In no case should any money deposited by a party for calling a Government Servant as a witness accompany the summons.Note. - Attention of the lower Courts is invited to amendments made by the High Court to Rules 2, 3 and 4 of Order XVI, Civil Procedure Code.
