Grant of copy is subject to Rules and Orders of High Court of Punjab and Haryana Volume V Chapter 5 Part A and Volume V Chapter 5 Part B under the heading of Grant of Copies and Translation.Initially this service is to issue unattested/certified/uncertified copies in decided cases only. High court reserves the right to reject any application if not found in order; in that eventuality fee already paid will not be refunded. Before filling application for copy the applicant to ensure that he is entitled to get a copy thereof.