Section 141(1) in High Court of Chhattisgarh Rules, 2005
(1)Any person claiming a right to be heard by the Court in any matter before any stay or any interim relief of any nature is granted by the Court may at any time tile a Caveat giving full and complete particulars, in the prescribed format, as far as possible, including particulars relating to the cause title, case number, date of judgment etc.
