Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 143] [Entire Act] State of Chattisgarh - Subsection Section 143(1) in High Court of Chhattisgarh Rules, 2005 (1)At the time the matter is listed in the Court and if the Caveat has been Filed, the name of the counsel for the Caveator shall be shown in the cause list.
