Section 6A in The Rules of the High Court of Orissa, 1948
6A. [] [Re-numbered vide C. S. No. 43 (X-8/86 dated 15.12.1986-w.e.f. 15.12.1986).]
[Certified copy by the Xerox process shall not be allowed of judgements and orders which are in manuscript from or in which the Judge concerned has indicated for not issuing certified copies by the Xerox process, in writing or by appending a mark such as "n-x", upon the document, unless permission of the Judge concerned is taken in that behalf.] [Inserted vide C. S. No. 22 (X-8/86 dated 22.8.1986).][Provided that where the Court desires to give the certified copy of an order/Judgement on an urgent application filed by any party before the Bench, the Secretary/P.A. concerned to that Hon'ble Bench, shall prepare the type copy of that order/Judgement and send it to Superintendent, Copying Section to prepare certified copy in the course of that day.] [Inserted vide C.S.No. 72 (X-5/2000, dated 28.2.2001).]
