Section 234(1) in High Court of Chhattisgarh Rules, 2005
(1)The application shall state -(a)the name, description and address of the applicant claiming to be entitled to the money;(b)the capacity in which such applicant claims to be entitled to the money;(c)the cause, appeal, matter or proceeding in which, or the date of the order under which, the money to which the application relates was paid into the Court and the date and number of the deposit; and(d)the precise amount for the payment of which an order is applied for.
