Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Chattisgarh - Subsection Section 44(1) in High Court of Chhattisgarh Rules, 2005 (1)Where any interim relief/order is sought, such as stay, injunction, etc., such prayer shall be made specifically in the writ petition, in a separate numbered paragraph of the prayer portion.
