-Any person, other than a person to whom Rule 206 applies, may also apply for an order for the inspection of a record or paper in suit, appeal or other proceeding. No such person shall be entitled as of right to obtain an order for inspection, nor shall be, in any case be allowed to inspect exhibits put in evidence with the consent in writing of the persons by whom they were produced or his successor in interest. Such consent shall invariably be filed along with the application for inspection.
