Section 92 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
92. Terms "Appellant" and "Respondent" not to be used.
- As confusion frequently arises from the use of the words "Appellant" and "Respondent", in two successive Appellate courts, especially when the parties appealing belong to different side. Appellate Courts should not use these terms, but always "Plaintiff" and "Defendant" throughout their proceedings. If the latter terms are used no mistake can possibly arise.
