Section 46 in High Court of Chhattisgarh Rules, 2005
46.
An answer to the rule nisi or the notice to show cause, if issued by the Court on entertaining an application as above mentioned, shall be made by filing an affidavit and by serving a copy thereof along with the copy of annexure, if any, upon the applicant or his advocate, as the case may be, not later than the date fixed for showing cause :Provided further that even if notice of the writ application is accepted in Court, a formal notice is required to be issued to the opposite parties through the Registry of the Court and a written/reply showing cause must be made by filing an affidavit and by serving a copy thereof with annexures, if any, upon the opposite counsel before the date of hearing.
