Section 127 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
127. Refusal or neglect to furnish copy:
- In case any party or advocate either refuses or neglects to furnish the copy, the person entitled to the copy shall be at liberty to procure a certified copy from the Court and in such case the party in default shall unless the Judge otherwise orders be liable for the costs of procuring the same.C - Production of Records
