Section 202 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
202. Drafting of formal orders:
(1)When an application is received for a copy of a judicial order for purpose of appeal or revision, the Court shall draft a formal decree and furnish a copy of the same after collecting necessary charges.(2)To avoid inconvenience to the Appellate Court in reading the typed papers, the Court shall furnish the first written copy of judgment, decree or order to the parties requiring them for the purpose of appeal or revision.
