Section 102 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
102. Production of documents:
- [(1)(a)] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.] All the parties including defendants, shall produce along with a list at or before the settlement of issues in the suit, all the documentary evidence of every description in their possession or power on which they intend to rely and which has not already been filed in the Court. The said list shall be in Form No. 7, and shall be signed and verified by the party filing the same or his advocate and a copy of the list together with a copy of each of the documents shall be served on the other side before filing in the Court unless otherwise ordered by the Court.(b)[ all the parties including defendants or their advocates shall produce on or before the settlement of issues, all the other documentary evidence in original where the copies thereof have been filed along with plaint or written statement.] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.](2)The Court shall not ordinarily receive any documentary evidence in possession or power of any party which should have been but has not been produced on the due date, except in exceptional circumstances and good cause is shown for the default.
