Section 34 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
34. "Discovery" inspection and "Admission".
- The provisions of Order XI and Order XII of the Code with regard to "discovery" and "admission" are also very important for the purpose of ascertaining the precise cases of the parties and narrowing down the field of controversy.These provisions are little understood and are not utilized at present as they should be. The Court should make itself conversant with such provisions and encourage the parties to make free use of them especially in long and intricate cases. It should be noted that under section 30 of the Code, the Court has power to make orders suo-motu as regards delivery of interrogatories for the purposes of discovery, inspection and admissions. If these provisions are properly used they will result in a saving of considerable cost to the parties and also curtail the duration of the trial.
