21F. Advocate or Party may Access to Electronic Record.
(1)Access to documents, proceedings and pleadings filed electronically shall be available only to the advocate appointed by a party to the case or the party or his authorised agent himself on such terms and conditions as may be specified from time to time by the High Court.(2)A party or his advocate desirous of obtaining copy of any document shall given an application at the e-filing centre along with a blank CD-R/DVD-R and pay such fee as may be fixed by the High Court from time to time.
