Section 141 in High Court of Chhattisgarh Rules, 2005
141.
(1)Any person claiming a right to be heard by the Court in any matter before any stay or any interim relief of any nature is granted by the Court may at any time tile a Caveat giving full and complete particulars, in the prescribed format, as far as possible, including particulars relating to the cause title, case number, date of judgment etc.(2)Every caveat shall be presented by the party in person or by his Advocate in the concerned Filing Section. Where the caveator is represented by an Advocate his Vakalatnama shall accompany the caveat. Where the caveat has been lodged under these rules, the person by whom the caveat has been lodged shall serve a notice of caveat by Registered Post or by approved Courier' Service, acknowledgement due, on the person by whom the application has been, or is expected to be made. If the caveat is filed in person, his full address, telephone number(s), Fax number with S.T.D. Code and E-mail address shall be furnished.
