Section 79 in High Court of Chhattisgarh Rules, 2005
79.
(1)In an appeal arising out of an original or an appellate decree the Registrar (Judicial) shall requisition the record of the Court (s) below.(2)If the appellant/applicant fails to take steps in the appeal/application or any other proceedings within the time fixed for the same under these Rules, or if no time is specified, it appears to the Registrar (Judicial) that he is not prosecuting the appeal/application with due diligence, the Registrar (Judicial) shall call upon him to make good/explain his default and if no explanation is offered/default is not made good or the explanation offered appears to the Registrar (Judicial) to be insufficient, the Registrar (Judicial) may issue a notice calling upon him to show cause before the Court as to why the appeal/ application or any other proceedings should not be dismissed for non-prosecution.(3)The Registrar (Judicial) shall send a copy of the notice mentioned above to every respondent who has entered appearance. The Court may, after hearing the parties, dismiss the appeal/application or any other proceedings for non-prosecution or give such other directions thereon as it may deem fit.
