Section 134(3) in High Court of Chhattisgarh Rules, 2005
(3)When the case is listed in the Court and the filing is on the same day, it shall be the duty of the concerned Advocate to apprise the Court about the filing of pleadings at the beginning of hearing, if any such filing has been made on the same day :Provided that no such pleadings (application/petition/affidavit/document) shall be received in the Registry if it is not supported with an application seeking permission to file such pleadings.
