- A party to a pending [or decided] [Inserted by Notification No. 14/VIII-C-175, dated 29.6.1977, published in U.P. Gazette, Part II, dated 3.9.1977.] case or proceeding may obtain information with respect to such case or proceeding by means of a written application in the prescribed form. A fee of [Rs. 5.00] [Substituted by Notification No. 516/xd - 188, Correction Slop No. 224, dated November 30, 1996, published in U.P. Gazette, Part II, dated 4.1.1997.] for every question asked shall be paid in court-fee labels affixed to the application.The questions asked must be of a simple nature admitting of a short answer and in no circumstances shall the right conferred by this Rule be so exercised as to be a substitute for obtaining more detailed information by an inspection of the record or by an application for copy.[Detailed information on one subject in a pending case on proceeding can also be obtained under this rule by means of a written application in the prescribed form, bearing court fee label of the value of [Rs. 5.00] [Added by Notification No. 24/ VIII-C-189, dated 1.11.1977, published in U.P. Gazette, Part II, dated 31.12.1977.].Section O - Approved Law Journals
