Section 379(12) in The High Court of Chhattisgarh Rules, 2007
(12)The Appellant shall apply and take out and serve notice of the appeal on the Respondent within 15 days from the date of the order directing notice to the issue on the Respondent, unless otherwise ordered. On his failing to do so, the Additional Registrar (Judicial) may set down appeal on the board for dismissal.
