Section 73 in High Court of Chhattisgarh Rules, 2005
73.
(1)The provisions for filling appeals/applications shall apply, as far as may be to every memorandum of appeal, memorandum of objection under Order XLI Rule 22 and 26 and every application for revision; and shall state :(i)The provision (s) of law under which it is made immediately below the cause title.(ii)The name, description and place of residence, specifying whether such place of residence is registered address within the meaning of Order VII Rule 19 and Order VIII Rule 11 of the Code of Civil Procedure of each appellant, respondent/proposed respondent, opposite party or the petitioner, in the case of memorandum of appeal, petition for revision, as the case may be and of the applicants in the case of memorandum of objection ;(iii)The name of the Court and Judicial Officer by whom the decree or order challenged was passed; and if the decree or order was passed in appeal the names of the original Court and of the Judicial Officer presiding over it;(iv)The date or dates of the decrees or orders of the lower Courts ;(v)A brief statement of the facts of the case (in application for review or revision);(2)Every such memorandum and application for revision shall be accompanied by a certified copy of the judgment/decree appealed from or orders sought to be revised.
