Section 142(1) in High Court of Chhattisgarh Rules, 2005
(1)The caveat Section of the Registry shall maintain a list of all caveats and immediately on receipt of a Caveat enter the same in the Computer or make a record of the same. Whenever a matter is filed where Caveat-clearance is required, the Caveat Section shall endorse thereupon by way of Caveat-clearance through Computer Section either that no Caveat has been filed or if a Caveat has been filed, the particulars of the Caveat and the Caveator.
