Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 185 in Gujarat High Court Rules, 1993

185. Adjournment of Examination of Witnesses.

- If cause be shown or answer made upon affidavit putting in issue any material question of facts, the court may allow oral testimony of witnesses to be taken and for that purpose may adjourn the hearing of the rule to some other date. In such case either party may obtain summons to witnesses, and the procedure in all other respects shall be similar to that followed in a suit.