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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(2) in High Court of Chhattisgarh Rules, 2005

(2)Any party seeking stay of the execution of the decree in every appeal or for obtaining any other interim relief shall do so by making an appropriate application before the Court and the Court may pass orders on such application.