Section 32 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
32.
In examination, the parties or their pleader, the Court should insist in a detailed and accurate statement of facts. A brief or vague oral plea, e.g., that the suit is barred by limitation or by the rule of res judicata should not be received with a full statement of the material facts and the provisions of law on which the plea is based. Similarly, when fraud, collusion, custom, mis-joinder, estoppel, etc., is pleaded, the facts on which the pleas are based should be fully elucidated. Any inclination of a party or his pleader to evade straight forward answer or make objections or pleas which appear to the Court to be frivolous can be promptly met, when necessary, by an order for a further written statement on payment of costs. The party concerned should also be warned that he will be liable to pay the costs of the opposite party on that part of the case at a rate to be determined by the Court if he failed to substantiate his allegation.
