225. Application for information in pending cases.
- In pending cases, it will be open to a party to obtain certain information by means of written questions and answers in Form No. VI-122. To this form must be affixed a court-fee label of [50 paise] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, (Correction Slip No. 117), (w.e.f. 28-9-1996).] for every two questions or less asked for pertaining to the same case.N.B. - In no circumstance shall the right conferred by this rule be so exercised as to be in substitution of the method of obtaining more detailed information by inspection of the record or by copies.
