When an application is made for the issue of a commission to examine witness the Court should satisfy itself-(a)that the application has been made bona fide, e.g., that it is not an endeavour to keep a particular witness out of the witness box;(b)that it has been made in reasonable time so as to avoid unnecessary delay;(c)that the issue upon which the evidence is required is one which the Court ought to try;(d)that the witnesses to be examined can give evidence material to the issue; and(e)that there is good reason why they cannot be examined in Court in the usual way;and then exercise its discretion according to the particular circumstances of each case.
