Section 124 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
124. Inspection of exhibits:
- If any party or his advocate desires to inspect any exhibit, he shall do so in open Court, at the hearing of the suit or matter:Provided that with the leave of the Judge, such inspection may be had in the presence of an Officer of the Court, to be named by the Judge.B - Copies of Proceedings to be furnished by parties to each other
