Section 195 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
195. [Order in which applications should be complied with] [P. Dis. No. 253 of 1948. ]:
- The preparation of the copies of all documents applied for or such of them as admit of being copied in full on the stamp papers deposited shall, as far as possible, be undertaken in accordance with the serial order of the copy applications:Provided that copies of decrees and judgments, if any, comprised in an application shall have precedence over copies of other documents included in the application. A special order for precedence as regards any particular application shall be made only on a separate application duly stamped under the Court Fee Act and praying for such an order.
