Section 103 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
103. Examination of parties etc.:
- The Courts, before framing issues shall, as far as expedient follow the essential preliminaries contained in Orders X, XI and XII of the Code which gives the Courts the extended issues in the matter of examination of parties, discovery, and inspection and obtaining admissions at appropriate stages. In comparatively big and complicated cases the Court may, after the documents have been lodged in the Court, allow atleast one date for the aforesaid purposes.
