Section 388(6) in High Court of Chhattisgarh Rules, 2005
(6)Copies prepared under this Rule shall contain the following additional information, namely : -(a)the names of advocates appearing in the case on both sides ;(b)the names of Judges delivering the judgment of the Court; and(c)full designation of the lower Court along with the date of its judgment or order.Such additional information shall be sent to the Section Officer of the Copying Department by the Disposal Section or the Criminal Department, as the case may be, along with the judgment.
