- Except as hereinafter provided any party to a suit, appeal, motion or proceeding may, at any time, obtain upon an application, an order for a copy or copies of the record in such suit, appeal, motion or proceeding, or 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, exhibit or document in such record :Provided that a party who has been ordered to file a written statement shall not be entitled to inspect or take a copy of a written statement filed by another party until he has first filed his own.
