Section 154(1) in High Court of Chhattisgarh Rules, 2005
(1)At the conclusion of a motion hearing the Court Reader shall send the case to the Registry. Provided that in case where the Court has ordered stay of execution or granted an order for bail, the Court Reader shall immediately after the hearing in which such order is passed and before sending the case to the Registry, prepare a copy of the order granting the stay of execution or bail and shall send the same to the concerned section for compliance.
