Section 142(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Where a party applies for a typewritten copy of the judgment immediately after the pronouncement of the judgment, a carbon copy shall be prepared along with the fair copy under sub-rule (2). The carbon copy shall be furnished to such party on payment of copying charges at the same rates applicable to the certified copies. The charges shall be paid in the form of court-fee labels which shall be affixed on the application for typewritten copy before the copy is delivered. The carbon copy shall be certified and shall bear the seal of the Court and shall contain the particulars mentioned below:(i)Date of application.(ii)Date on which charges called for.(iii)Date on which charges deposited.(iv)Date on which copy ready.(v)Date of delivery of the copy.
