Section 117(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)The party or his Advocate desiring to inspect any proceeding filed in Court by him or any other party, or a Commissioner or Officer of Court, in the suit, appeal or matter, to which he or his client, is a party, shall present a memorandum specifying the proceeding of which inspection is required and inspection will be allowed without the payment of any fees, during the pendency of such suit, appeal or matter.[Explanation] [ROC No. 6236/47-B-1. ]: - For the purpose of this rule the advocates appointed by the various 'Sailors', 'Soldiers', and Airmen's Boards on behalf of the Soldier Litigants shall be deemed to be the Advocates of the concerned soldier litigants even if they hold no vakalat from them.
