Section 143(2) in The High Court of Chhattisgarh Rules, 2007
(2)Every application for any interim relief or stay in a proceeding shall be supported by a statement of the applicant stating that no notice of lodging a caveat by the opposite party is received by him or if notice of caveat is received whether the applicant has furnished the copies of the application, together with copies of the annexure which have been filed or may be filed in support of the application, to the caveator.
