Section 122 in High Court of Chhattisgarh Rules, 2005
122.
Applications/appeals/revisions etc. to the High Court save where it is provided to the contrary in these rules, shall be submitted by a petition in the prescribed proforma wherever provided : -(i)written in English ;(ii)neatly typed on thick paper of fullscap size with a margin of two inches, only one side of the paper being used;(iii)signed and dated by the petitioner or by his counsel, or if the petitioner is illiterate bearing the petitioner's thumb mark and attested by one literate person;(iv)signed by the typist who shall state the capacity in which he types it;(v)presented in the filing section by the petitioner or his recognized agent or his counsel.
