Section 58 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
58. Duties of appellate courts in calling for revenue record.
- Appellate Courts should refrain from calling for an original records unless it is absolutely necessary for a determination of the case and if the necessity arises from the neglect of a court of first instance to comply with the instructions here issued, such court: should be severely dealt with by the appellate court in the exercise of the functions of administrative control vested in it.
