Section 128 in The High Court of Chhattisgarh Rules, 2007
128.
(1)Where a document is found to be defective, it shall, after notice to the party filing the same, be placed before the Registrar (Judicial).(2)The Registrar (Judicial) may, by an order in writing, decline to receive the document if, in his opinion, the mandatory requirements of the rules are not satisfied. Where, however, the defect noticed is formal and/or curable, the Registrar (Judicial) may allow the party to rectify the same in his presence, but in other cases, he may require the party to obtain an order from the Court permitting the party to rectify the same and for this purpose may allow such time as may be necessary but not exceeding twenty eight days in aggregate.
