Section 37(a) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(a)According to Order VII, rule 14 when the plaintiff sues upon a document in his possession or power, he shall produce it in Court when the plaint is presented and deliver the document itself or a copy thereof to be filed with the plaint. If he relies on any other document whether in his possession or power or notes evidence in support of his case, he shall enter such document in a list to be annexed to the plaint. If the documents are not so produced or entered in a list, they cannot be produced at a later stage without the leave of the Court, unless they fall within the exception given in sub-rule 2 of rule 18 of Order VII.
