Section 47(1) in High Court of Chhattisgarh Rules, 2005
(1)In all cases where the pleadings are complete and the case is to be listed for final disposal, the Court may require the petitioner or the respondent, as the case may be to submit a complete paper book, or paper book of their respective pleadings :Provided that if additional pleadings are filed during the course of hearing the parties shall be required to submit an index giving serial page numbers in continuation of the pages mentioned in the original table of contents or the paper book as the case may be.
