Section 47 in High Court of Chhattisgarh Rules, 2005
47.
(1)In all cases where the pleadings are complete and the case is to be listed for final disposal, the Court may require the petitioner or the respondent, as the case may be to submit a complete paper book, or paper book of their respective pleadings :Provided that if additional pleadings are filed during the course of hearing the parties shall be required to submit an index giving serial page numbers in continuation of the pages mentioned in the original table of contents or the paper book as the case may be.(2)File 'A' related to the writ petition listed for final disposal or the paper book should be arranged in the following manner:Part-I(a)This part shall consist of the writ petition with annexures and if the writ petition has been amended in between, the amended writ petition should be placed on top and the annexures, if any, with amended petition shall be placed just below the original annexures in continuation.(b)The rejoinder together with annexures in continuation to the annexures of the writ petition shall be placed just below the writ petition or the amended writ petition, as the case may be.(c)The return together with annexures and the amended/additional return, if any, together with annexures shall be arranged in the like manner.Part-II(i)This part shall consist.of the applications for grant of interim relief and the applications for vacating stay, if any, and ;(ii)other Interlocutory Applications ;(iii)All other papers shall be part of 'B' file.Rules for Applications under Article 227 (1) of the Constitution of India
