Section 355 in Civil Court Rules of the High Court of Judicature at Patna
355.
A plaintiff or a defendant who has appeared in the suit is entitled at any stage, before or after decree, to obtain copies of the record of the suit including exhibits which have been put in and finally accepted by the Court as evidence. [A party interested shall be entitled to apply for a copy of the last paragraph of the judgement only without being required to apply for a copy of the whole of the judgement as provided in Order XX, Rule 6A.] [Inserted by C.S. No. 64, dated 27.12.1979.]Note 1. - A part who has been ordered to file a written statement is not entitled to inspect or take a copy of a written statement filed by another part until he has filed his own.Note 2. - This rule does not prohibit the grant to parties at any stage of copies of documents produced alongwith the plaint or under Order XIII, Civil Procedure Code, in cases where they do not wish to take copies themselves under the provisions of Order XI, Rule 15.Note 3. - Suit in this rule and in rules 356, 357 and 358 includes execution and miscellaneous cases.
