Section 861 in Rules of the High Court of Judicature for Rajasthan, 1952
861. Inspection of stranger.
(1)A person other than a party to the case may also apply for an order for the inspection of a record or any paper or papers contained therein provided he clearly states in his application the reason why such inspection is desired.(2)Such person shall not be entitled as of right to obtain an order for inspection and shall in no case be allowed to inspect any exhibit on the record except with the consent in writing of the person by whom such exhibit was filed or by his successor-in-interest Such consent shall be filed along with the application for inspection.(3)Notwithstanding anything contained in sub-rule (2) an officer or other nominee of the Reserve Bank of India duly authorised for the purpose by the Bank may be allowed to inspect the records of the Court in the matter of any Bank in liquidation.
