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State of Himachal Pradesh - Section
Section 38 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
38. List of documents.
- Whenever any documents are produced by the parties in the course of a suit, whether with the plaint or written statement, or at a later stage, they must always be accompanied with a list in the form given below. In column 3, the Court should note the manner in which the documents was dealt with i.e., whether it was admitted in evidence or rejected and returned to the party concerned, or impounded, as the case may be.List of documents produced by rule 1, Code of Civil ProcedurePlaintiff under Order XIIIDefendantIn the Court of.................................at....................DistrictSuit No........................of 198................................Plaintiff...........Versus ............................................DefendantList of documents produced with the plaint (or at the first hearing) on behalf of the plaintiff (or defendant)The list was filed by................this...............day of 198............................................................................................| What became of the document | |||||
| SI. No. | Description & date if any of the document | What the document is intended to prove. | If brought, on the record, the exhibit mark put on thedocument. | If rejected date of return to party & signature of partyor pleader to whom the document was returned. | Remarks. |
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