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State of Chattisgarh - Section

Section 199 in High Court of Chhattisgarh Rules, 2005

199.

(1)Spare copies of judgments or order shall be prepared in accordance with the statement below : -
Class of cases Number of spare copies
All civil appeals and revisions 3
Criminal appeals in Session cases in which deathsentence has been confirmed. 5
Criminal appeals in other Sessions cases 4
Criminal revisions from the decision of, orreference by, Sessions or Additional Sessions Judge. 4
Criminal appeals and revision from decisions ofMagistrates and reference by District Magistrate. 2
Writ Petitions. 4
(2)One spare copy will be supplied to Hon'ble Judges Library, High Court Bar Association and the other copies to the lower Courts. In unsuccessful appeals from a sentence of death one copy of the appellate judgment, will be supplied to Government along with the record. One of the copies meant for the lower Court will, in the first instance, be sent for the perusal of the Editor, Indian Law Reports, Bilaspur series and similarly one copy in all criminal cases will be sent for the perusal of the Advocate General.
(3)In the case of Writ Petitions under Article 226 of the Constitution of India, spare copies will be supplied one each to the Hon'ble Judges, Library, High Court Bar Association, Editor, Indian Law Reports, Bilaspur series, Secretary to Government of Chhattisgarh, Law Department, the Advocate General, Chhattisgarh and copies shall also be supplied to the Government of India as follows :
(a)Two copies to the Secretary to the Government of India, Ministry of Home Affairs, under intimation to the Secretary to Government of Chhattisgarh, Law Department.
(4)
(a)A copy of each judgment or order on service matter may be supplied to the Secretary, Public Service Commission, Chhaitisgarh.
(b)One copy may be supplied to the Officer on Special Duty, Parliament Secretariat, Parliament House, in matters pertaining to the provisions of the Constitution of India or Laws made thereunder.
(c)One copy may be supplied to the Secretary, Election Commission of India in matters relating to elections and election petitions.