Section 41(2) in The M.P. Madhyastham Adhikaran Regulations, 1985
(2)A copy of judicial record pertaining to the Tribunal may be granted to any person, legally entitled to receive it. A stranger to the case may be granted on payment of the copying fee, a copy of reference petition, reply, affidavit, documents produced by the parties, applications filed by parties and Award or Orders passed by the Tribunal, if he shows to the satisfaction of the Bench or the Registrar that he has sufficient reason for obtaining such a copy.
