Section 129 in High Court of Chhattisgarh Rules, 2005
129.
(1)The applications, petitions, memo of appeal including interlocutory application (IA), shall be in paper-book form with index typed on fullscap size water marked plain demy-fullscap paper (pie paper) or bond paper capable of being used in the printer of the computer, with a margin of two inches containing approximately 24 lines, paginated with annexure numbers and shall be accompanied by a synopsis of the case giving the relevant dates of events in chronological order.(2)Hand written document used as annexures if not easily readable in Photostat, shall be accompanied by true type copies.
