Section 144 in Civil Court Rules of the High Court of Judicature at Patna
144.
Before issuing a commission the Court shall-(a)call on the party at whose instance the commission is issued to supply an abstract of the pleadings and issues for the use of the Commissioner;(b)after consulting the parties, make an estimate of the probable duration of the examination of each witness. When the estimate is exceeded, the Court should enquire into the cause of delay and disallow any charges of the Commissioner which it finds to be unreasonable.
