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Supreme Court Of India

(From : Gujarat)*

Hon'ble Judge(s): R. Banumathi, A. S. Bopanna, Hrishikesh Roy , JJJ

(A) Constitution of India , Art.225— Gujarat High Court Rules (1993) , R.149, R.151, R.154— Right to Information Act (22 of 2005) , S.6(2), S.11, S.22— Certified copies - Application for - Right of third party - R. 151 of Gujarat High Court Rules stipulating to file affidavit, stating reasons for seeking certified copies to third parties not suffered from any inconsistency with provisions of RTI Act. As per the Rules framed by various High Courts, parties to the proceedings are entitled to obtain certified copies of orders/judgments/documents on filing of application along with prescribed court fees stamp. Insofar as furnishing of certified copies to third parties, the Rules framed by the High Courts stipulate that the certified copies of documents/orders or judgments or copies of proceedings would be furnished to the third parties only on the orders passed by the court or the Registrar, on being satisfied about the reasonable cause and bona fide of the reasons seeking the information/certified copies of the documents. The Rules framed by various High Courts stipulate that for the third parties to have access to the information on the judicial side or obtaining certified copies of documents/judgments/orders, the third parties will have to make an application stating the reasons for which they are required and on payment of necessary court fees stamp. Supreme....