Section 97 in Civil Court Rules of the High Court of Judicature at Patna
97.
Parties shall file in Court their lists of witnesses who are in attendance to give evidence on their behalf before 11.30 A.M., or in the case of morning sittings before 6.45 A.M. [Where a party himself wishes to appear as a witness he shall so appear before any other witness on his behalf has been examined unless the court, for reasons to be recorded, permits him to appear as his own witness at a later stage.] [Inserted by C.S. no. 56, dated 27.12.1979.] The omission to file a hazri within the time fixed shall be no bar to witnesses for any party being examined if presented for examination, but nothing shall be allowed to any witness on account of his expenses for the day's attendance if he is neither entered in the list nor actually examined.Note. - This rule in no way affects the obligation on the part of witnesses to attend punctually at the time for which they are summoned.
