Section 76 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
76. Witnesses should be examined on the day on which they attend.
- Revenue Courts should endeavour to hear the evidence on the date fixed much expense and inconvenience being caused by postponements ordered on insufficient grounds, before the witnesses in attendance have been heard. Under Order XVII, rule I, of the Code when the hearing of the evidence has once begun, the hearing of the suit should be continued from day-to-day until all the witnesses in attendance have been examined unless the Court finds the adjournment of the hearing to be necessary for reasons to be recorded by the presiding officer with his own hand.
