(ii)When an application for an ordinary copy of a judgment is made after the judgment has been sent to the press for printing, a certified copy prepared from the press shall be supplied as soon as the printed Judgment is received from the press, provided that notwithstanding the printed copies of the judgment have not been received, the applicant, if he so desires, shall be permitted to have prepared a copy of the final judgment at his own cost and require it to be certified as a true copy in conformity with the provisions of Rule 155 below.
