Section 144 in High Court of Chhattisgarh Rules, 2005
144.
(1)Save as otherwise provided application for interim relief or stay in any petition or appeal of any kind whatsoever shall not be considered by the Court unless the same is accompanied by a Caveat-clearance certificate issued by the Registry of the Court or, if a Caveat has been filed by a party, after notice upon the Caveator supplied with a copy of the petition/application or the memo of appeal, as the case may be.(2)Where it appears to the Court that the object of granting ad-interim relief on the application would be defeated by delay, it may record reasons for such opinion and grant ad-interim relief on the application till the next date of hearing, to be made absolute after giving caveator an opportunity of being heard.
