Section 369 in Civil Court Rules of the High Court of Judicature at Patna
369.
Every application for copies of depositions in a case which is being heard shall be laid before the Trial Judge for such orders as he in his discretion may make. If such Judge so directs so much of the deposition shall each day be given to the Head Comparing Clerk as there is a reasonable hope of being copied in the course of the day. The Head Comparing Clerk shall return the portion to the Judge at the close of the day. [H.C. letter no. 4726-41, dated 22nd April, 1965]Subject always to (a) the precedence which must invariably be accorded to applications on which an expedition fee has been paid and (b) no delay occurring as a consequence in respect of ordinary applications of an earlier date, such copies will ordinarily be issued on the same day or the following day.Note. - if sufficient folios to cover the full charge for copy are not filed with the application, the procedure laid down in Note 2 to Rule 379 will be followed.
