Section 860 in Rules of the High Court of Judicature for Rajasthan, 1952
860. Inspection by a party.
- Any party to a case or the Advocate or recognised agent of such party may apply for an order for inspection by himself of the record of such case or any paper or papers contained therein:Provided that a party which has been ordered to file a written statement shall not be entitled to inspect a written statement filed by another party until it has first filed its own.
