COMMISSION TO EXAMINE ABSENT WITNESS

 

(O. 26, r. 4, 18.)

(Title)

To?WHEREAS the evidence of ________ is required by the ________  in the above suit; and whereas _________; you are requested to take the evidence on interrogatories [or viva voce] of such witness ________ and you are hereby appointed Commissioner for that purpose. The evidence will be taken in the presence or the parties or their agents if in attendance, who will be at liberty to question the witness on the points specified, and you are further requested to make return of such evidence as soon as it may be taken.

Process to compel the attendance of the witness will be issued by any Court having jurisdiction on your application.

A sum of Rs. _______ being your fee in the above, is herewith forwarded.

GIVEN under my hand and the seal of the Court, this ______ day of _____ 20______.

Judge