Section 159 in High Court of Chhattisgarh Rules, 2005
159.
If the process fees are not paid by the due date or if the necessary documents are not filed, the case shall be forwarded forthwith by the Section Officer to the Registrar (Judicial) who may, in his discretion either require a written stamped application for the extension of time to be made, or grant further time for depositing the process-fees or filing the documents without requiring the making of a written application or may direct that the proceedings be placed forthwith before the appropriate Bench for orders. All orders dealing with the service of notices shall be recorded in the order sheet.
