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State of Chattisgarh - Section

Section 183 in High Court of Chhattisgarh Rules, 2005

183.

The paper book shall contain the following paper/documents : -I. Memorandum of Appeal/Petition;II. All the pleadings of all the parties;III. Issues and documents;IV. Evidence of the parties, deposition, as well as documentary;V. Copies of the Judgments and decrees of the Courts below and all other as are relevant and the material for the disposal of the Appeal/Petition;Explanation. - The paper-books filed in any other Appeal shall always contain all the papers as were in the proceedings before the Court/Tribunal whose order is under challenge.