Section 142 in High Court of Chhattisgarh Rules, 2005
142.
(1)The caveat Section of the Registry shall maintain a list of all caveats and immediately on receipt of a Caveat enter the same in the Computer or make a record of the same. Whenever a matter is filed where Caveat-clearance is required, the Caveat Section shall endorse thereupon by way of Caveat-clearance through Computer Section either that no Caveat has been filed or if a Caveat has been filed, the particulars of the Caveat and the Caveator.(2)Every application for any interim relief or stay in a proceeding shall be supported by a statement of the applicant stating that no notice of lodging a caveat by the opposite party is received by him or if notice of caveat is received whether the applicant has furnished the copies of the application together with copies of the annexure which have been filed or may be filed in support of the application to the caveator.
