Section 181 in High Court of Chhattisgarh Rules, 2005
181.
(1)In all paper books, unless there is an order to the contrary of the Court or the Registrar (Judicial) or the Officer authorized for the purpose whether prepared by the office of the Court or by the parties, papers in Hindi in Dcvanagari or any other script shall be printed or typed, as the case may be, in Hindi in Dcvanagari script. Paper in vernacular other than Hindi shall be translated in English before being included in the paper books:Provided that if at the time of hearing or even before, it is considered necessary to have all or any of the vernacular papers in the paper books, translated into English the required translation and their typing shall be done in the office of the Court or by any of the parties as directed by the Court and the cost thereof, both the translation and typing, shall, unless otherwise directed by the Court, be borne by the party at whose instance the paper has been included in paper books.(2)The paper-books shall consist of three parts. Part I shall contain pleadings and depositions of witness, issues framed, judgments, decrees, and miscellaneous papers, if any, of the trial Court. Part II shall contain the record of proceedings in the High Court and Part III shall contain the exhibits and documents. Documents in Parts I and II shall be in chronological order. The headings of the Hindi documents will be in Hindi. To every paper-book and if it is in more than one volume, to each volume, shall be prefixed a table of contents in English with references to pages. The table of contents of Part III shall follow the order of exhibit marks and shall be arranged as far as possible in chronological order, each document showing its, exhibit mark and whether it is a plaintiffs or defendant's document and in all cases document relating to the same matter, such as (a) a series of correspondence, or (b) proceeding in a suit other than the one under appeal, shall be kept together.
