Certified copies are being provided under the rules incorporated in Chapter 5, Volume V, Delhi High Court Rules and Orders.One can obtain certified copy of a judgment by making an application in this regard under the above rules provided he is a party to the pending procedings. In a decided case anybody can apply for obtaining certified copy. At present two types of certified copies are being provided to litigant public.
(i) Digital Copy: The digital copy is provided to the applicant through digital data available in the server which is firstly uploaded by the concerned Private Secretary after signature of the Hon’ble Judge and of the Registrar/ Joint Registrars, as the case may be.
(ii) Manual Copy: The Manual certified copy is provided after the judgment Photocopied and compared with the original case file.