202. Obtaining information by means of written question.
- It will also be open to a party to obtain information regarding any case by means of written questions. To an application for such information must be affixed for every question asked pertaining to the same case a court fee label of fifty paise if the case is pending, and of Re. 1/- if the case is decided one.Note.-In no circumstance shall be right conferred by this rule be so exercised as to be in substitution of the method of obtaining more detailed information by an inspection of the record or by copies.
