Section 20 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
20. Communication of orders to the parties.
(1)Every interim order, granting or refusing or modifying interim relief and final order shall be communicated to the petitioner and to the concerned respondent or to their counsel, either by hand delivery or by post free of cost:Provided further that unless ordered otherwise by the Appellate Authority, a copy of the final order need not be sent to any respondent who has not entered appearance:Provided further that when the petitioner or the respondent is represented by counsel, under a single Vakalatnama, only one copy shall be supplied to such counsel as named therein.(2)If the petitioner or the respondent to any proceeding requires a copy' of any document or proceeding the same shall be supplied to him on such terms and conditions and on payment of such fees as provided in these rulers.
