Section 23 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
23. Plaintiff may also be called upon to file a written statement.
- When the defendant has filed a written statement the court may call upon the plaintiff to file a written statement in reply. Under Order VIII, rule 9, the Court has powers to call upon both parties to file written statements at any time and this power should be freely used for elucidating the pleas when necessary, especially in complicated cases. In simple cases, however, examination of the parties after the defendant has filed his written statement is generally found to be sufficient.
