Section 37(c) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(c)Order XIII, rule 1, lays down that the parties shall produce at the first hearing of the suit documentary evidence of every description in their possession or power, on which they intend to rely and which had not already been filed in Court and all documents which the Court has ordered to be produced. If the documents are not so produced at the first hearing they cannot be produced at a later stage unless good cause is shown to the satisfaction of the Court.
