Section 226 in High Court of Chhattisgarh Rules, 2005
226.
A stranger to a suit or proceeding in the High Court may also be issued copies of pleadings in the suit or in the proceedings, or other documents, but with the prior approval of the Officer-in-charge Copying Section. In so far as issuance of copies of private documents in these proceedings arc concerned, ordinarily the Officer-in-charge shall not grant approval except with the consent of the parties in the suit.
