Section 73(1)(iii) in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(1)(iii) in High Court of Chhattisgarh Rules, 2005

(iii)The name of the Court and Judicial Officer by whom the decree or order challenged was passed; and if the decree or order was passed in appeal the names of the original Court and of the Judicial Officer presiding over it;

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State of Chattisgarh - Subsection

Section 73(1)(iii) in High Court of Chhattisgarh Rules, 2005