Section 317 in High Court of Chhattisgarh Rules, 2005
317.
In addition to the service of summons to be effected as aforesaid, summons shall also be sent to the respondents at the address given by the petitioner by registered post acknowledgement due and/or in such other means as is directed by the Judge. The petitioner shall file extra copies of the petition along with copies of annexures, if any, duly attested as required by the Act and these Rules to be served along with the summons by registered post.-
