Section 101 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
101. Application for directions:
- Any party may, at the first hearing, apply to the Court for directions or the Court may, suo motu issue directions as to any of the following matters:(1)The filing of a written statement by any party, stating the pleas raised by him or further and better particulars thereof;(2)Adding or striking out parties;(3)Discovery of documents and interrogatories;(4)Inspection or production of any document or public record;(5)Issue of a commission to examine witnesses, or for any other purpose;(6)Reference to an arbitrator;(7)Any other matter or proceeding necessary to be considered or taken prior to the trial of the suit.Unless the Court otherwise orders, not less than three days' notice of such application and of any affidavit filed in support thereof, shall be given by the applicant to the other parties to the suit.
