Section 253(2) in High Court of Chhattisgarh Rules, 2005
(2)Documents which are admitted in evidence shall be returned by the Court -(i)where the case is one in which an appeal to the Supreme Court is not allowed, when the case has been disposed of; and(ii)where the case is one in which an appeal to the Supreme Court is allowed, when the time prescribed for such appeal has elapsed and no appeal has been preferred, or, if such appeal has been preferred, when the appeal has been disposed of.A document may, however, be returned before the expiration of the time prescribed for an appeal to the Supreme Court or before the disposal of such appeal if the person applying for the same delivers a certified copy to be substituted for the original and undertaken to produce the original if required to do so. But no document shall be returned which is ordered to be impounded or has, by force of the decree become wholly void or useless, or which is required by law to be preserved.
