- Every application for a copy shall be on the prescribed form (F. 20) which can be obtained from licensed stamp vendor and shall set forth:-(1)the name and description of the applicant, and his position (if any) in the suit or proceeding, from tire records of which the copy is asked for;(2)the description of the document (which includes judgment, decree, order, pleading, paper or exhibits) of which a copy is required;(3)the following particulars concerning the record from the copy is sought:-(i)Number and year of case;(ii)Name of court;(iii)Title of case; and(iv)Date of disposal when the case has been disposed of and the date of hearing, when the case is pending;(4)whether or not the application is urgent/immediate;(5)whether a photostat copy is required.Note.-Copies of the typewritten judgment, orders and statements shall where it is practicable so to do be made available to the parties immediately.
