Section 369 in High Court of Chhattisgarh Rules, 2005
369.
(1)Every notice issued by the High Court to the contemner shall be accompanied by a copy of motion, petition or reference, as the case may be, together with the copies of affidavits, if any. or other documents forming the basis of the action in Form No. 1 appended to these Rules.(2)Such notices issued by the High Court shall be signed by the Registrar (Judicial) or the Additional/Deputy Registrars and shall be sealed with the seal of the High Court.(3)Notice of every proceeding under this Act shall be served personally on the person charged, unless the Court, for reasons to be recorded, directs otherwise. In that case the service may be effected by alternative form of service authorized by the Code of Civil Procedure and the Chhattisgarh High Court Rules.
