Section 216 in High Court of Chhattisgarh Rules, 2005
216.
The copy issued shall not contain copy of the Signature of the Hon'ble Judges.Note. - In cases where copies are required of signed judgments or orders etc. The original signed orders shall remain in the file concerned and a copy thereof, duly signed in the margin by the Court Reader shall be sent to the copying Section, and copies applied for shall be issued from such copies.
