Section 216 in The High Court of Chhattisgarh Rules, 2007
216.
On every copy the following dates shall be entered. -(1)Application received on..................................................................................................(2)Applicant told to appear on..............................................................................................(3)Applicant appeared on....................................................................................................(4)Application (with or without further or correct particulars) sent to Record Room on......................................................................................................(5)Application received from Record Room (with record or without Record, and for further or correct particulars, if any required) on..................................................................................................................(6)Applicant given notice for further or correct particulars on.............................................................(7)Applicants given notice for further funds on...............................(8)Notice in SI. No. (6) or (7) complied with on..........................................................(9)Copy read on.............................................................................................................(10)Copy delivered on............................................................Copyist Comparer Head Copyist/Authorized official
