- Any person, other than a person to whom Rule 231 applies, may apply for an order for the inspection of a record or paper in a suit, appeal or other proceeding. No such person shall be entitled as of right to obtain an order for inspection, nor shall he, in any case, be allowed to inspect exhibits but in evidence except with the consent in writing of the person by whom they were produced or his successor-in-interest. Such consent shall invariably be filed along with the application for inspection.
