Section 74 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
74. Notice of day of trial and adjournment.
- Notice of the day of trial reasonably sufficient to enable the parties to attend with their witnesses, should be given beforehand. It is the business of the parties respectively to take all reasonable steps to have all their witnesses present in Courts on the day fixed. The Court should on application and deposit of process fees within proper time, issue the requisite summonses as soon as possible so as to secure their attendance on the day fixed for hearing. The day fixed for the trial should not be changed except for sufficient cause, and in dealing with application for adjournment the interests of both parties ought to be considered. When the day of trial is changed otherwise than with the consent of all parties, reasonable notice of the change should be given as in the first instance. The Court should in every instance, at the time of granting an adjournment, record its reasons for so doing and make an order as to the cost thereof.Revenue Judicial cases, especially in which parties have engaged counsel should not as far as possible, be taken up on tour without giving notice sufficiently in advance to the parties of the place of hearing. The record should show that due notice of date and place has been given and served upon the parties.
