Section 22 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
22. Written statement be accompanied by documents relied upon.
- Rule I of Order VIII (as amended by the High Court) further requires the defendant: to produce the written statement and other documents in his possession or power on which he bases his defence or claim to set off, if any. If he relies in support of his case on any other document not in his possession or power, he, must annex a list thereof to the written statement with all other particulars. With the written statement the defendant must also file his address for service during the litigation.
