Section 24 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
24. Each defendant as a rule file separate written statement.
- In all cases, where there are several defendants the Court should as a rule take a separate written statement from each defendant unless the defence of various defendants filling a joint written statement are identical in all respects. There may be different defences based upon a variety of circumstances and these should not be allowed, to be mixed up together in a single statement merely because all the defendants deny the plaintiffs claim.
