Section 210 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
210. Certified copy of decree to be filed:
- The judgment-creditor shall, together with the first petition for execution or transmission of a decree, file in Court a certified copy of the decree sought to be executed, and shall not be required, upon any subsequent application, to file a further copy or the same decree, unless the copy already filed has been sent to another Court, under Order XXI, Rule 6 of the Code, and has not been returned and application is made to the Court which passed the decree for simultaneous, execution.
