Section 39 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
39.
The Court should formally call upon the parties at the first hearing to produce their documents and should make a note that it has done so. Forms have been prescribed by the High Court for the examination of the parties with reference to their documents and these should be invariably used. If the printed forms are not at any time available, the question prescribed therein should be asked and the questions as well as the answers noted. If these instructions are strictly carried out, there will be no justification for the plea frequently put forward by ignorant litigants with regard to the late production of a document that they had brought the documents at the first hearing but were not called upon to produce.
