Section 77 in High Court of Chhattisgarh Rules, 2005
77.
(1)If a memorandum of appeal is within time sufficiently and properly stamped and complies with the provisions of these Rules and the law relating to the maintainability and filing of such an appeal;(a)In the case of a First Appeal from a judgment and decree where no motion for grant of stay/injunction/interim relief is moved, the Registrar (Judicial) or the Officer authorized for the purpose shall admit the appeal and direct issuance of notices to the respondents.(b)All other appeals shall be posted before the appropriate Bench for consideration of admission and passing of appropriate orders.(2)Any party seeking stay of the execution of the decree in every appeal or for obtaining any other interim relief shall do so by making an appropriate application before the Court and the Court may pass orders on such application.
