Section 181(2) in High Court of Chhattisgarh Rules, 2005
(2)The paper-books shall consist of three parts. Part I shall contain pleadings and depositions of witness, issues framed, judgments, decrees, and miscellaneous papers, if any, of the trial Court. Part II shall contain the record of proceedings in the High Court and Part III shall contain the exhibits and documents. Documents in Parts I and II shall be in chronological order. The headings of the Hindi documents will be in Hindi. To every paper-book and if it is in more than one volume, to each volume, shall be prefixed a table of contents in English with references to pages. The table of contents of Part III shall follow the order of exhibit marks and shall be arranged as far as possible in chronological order, each document showing its, exhibit mark and whether it is a plaintiffs or defendant's document and in all cases document relating to the same matter, such as (a) a series of correspondence, or (b) proceeding in a suit other than the one under appeal, shall be kept together.
