- A stranger to a suit, appeal, motion or other proceeding, may, after final decree or order, obtain a copy or copies of any decree, order, [judgment or the last paragraph of the judgment] [Inserted by Notification No. 149/VIII-b-1, dated 18-2-1981, w.e.f. 3-10-1981.], pleading, paper or document in the record other than an exhibit and may, for sufficient reason shown to the satisfaction of the Judge obtain at anytime before final decree or order, a copy or copies of any decree, order, [Judgment or the last paragraph of the judgment] [Inserted by Notification No. 149/VIII-b-1, dated 18-2-1981, w.e.f. 3-10-1981.], pleading, paper or other document in record other than an exhibit.No order for a copy of an exhibit shall be made on the application of a stranger to the suit, appeal, motion or proceeding in which such exhibit was produced unless along with the application is filed a properly authenticated consent in writing of the person who produced such exhibit to the granting of an order for the copy.
