Section 120 in High Court of Chhattisgarh Rules, 2005
120.
All applications, petitions, memos of appeal, affidavits etc. shall be filed at the centralised filing counter or the filing counter earmarked for a particular group of cases before the designated Officer and shall be accompanied by a prescribed listing proforma duly filled in primarily meant for entering in the Computer Data. The filing shall be received from 10 AM to 1.30 PM and from 2.15 PM to 4.30 PM.
