Section 251(8) in High Court of Chhattisgarh Rules, 2005
(8)Two copies of the printed record (Paper-book), of the surplus copies of the printed paper-book, shall be undertaken one year after receipt of the judgment and order of the Supreme Court without any reference to the litigants or Advocates concerned, provided however, that where such litigants apply to the Registrar, through their Advocates for the return of such copies., they may be-returned to such Advocates, provided that the application for return is made at least one calendar month before expiry of the aforesaid period. No notice to take back such copies will be issued from the High Court.
