Section 15 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
15. Court to determine the form of summons.
- In Order V, rule 5 of the Code of Civil Procedure, it is laid down that the Court shall determine at the time of issuing the summons whether it shall be for the settlement of issues only or for the final disposal of the suit and the summons shall contain a direction, accordingly. Thus, the question of what form of summons is to be issued is one which the Court is bound to consider and determine in each particular case.
