Section 192 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
192. Copies of Proceedings of High Court:
- An application for copy of a plaint, written statement, memorandum of appeal, judgment-decree or other proceedings of, or in the custody of the High Court may be made by any party to such proceeding to the Court of first instance, or to the lower Appellate Court and shall be transmitted by the said Court to the High Court for disposal. The copy, if granted, shall be transmitted by the High Court to the former Court, and on payment of the prescribed fees, shall be delivered to the applicant. No copy of any proceedings of the High Court shall be granted by a subordinate Court. An application by a person not party to the proceeding shall be made directly to the High Court.
