The responsibility of parties for doing all that lies in their power to secure due service of summonses on their witnesses should be enforced. Where the date for attendance is more than 30 days ahead of settling date it should be regarded as the duty of a party to move the Court promptly by a suitable application whenever a summons has been returned without due service. The District Judge should see that in each Court facilities are afforded for ascertaining what processes have been returned unserved; to this end the exhibition of a list of such processes is desirable.
