Section 520 in High Court Rules and Orders In M.P.
520. Every application for a copy shall state,-
(a)whether the copy is to be sent by post or whether the applicant or his agent, or a legal practitioner will take delivery in person; and(b)the applicant's full postal address.Copying shall not be refused for failure to keep this rule, but the consequence of the failure will rest solely on the applicant.
