Section 253(3) in High Court of Chhattisgarh Rules, 2005
(3)A general notice will be pasted in a conspicuous part of the Court house that documents filed in appeal or other proceeding should be withdrawn as soon as the decree or order made therein has become final and that if they are left with the Court they will be kept at the risk of the owners and destroyed after 12 years from the date of judgment if not admitted.II. Criminal Records
