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.
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