Section 201 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
201. Copy applications struck off:
(1)Any copy application struck off under Rule 191 or under Rule 193 supra may be restored by the Court on a petition supported by an affidavit preferred for that purpose. The petitioner may deposit the required copy stamps along with the petition for restoration of the application for copies.(2)Every certified copy furnished after such restoration of the application for the copies, shall bear an endorsement showing, in addition to the details specified in Rule 200 supra.(a)The date on 'which the application was struck off;(b)The date on which petition was filed to restore the application; and(c)The date on which the application was restored to file.
