Section 178 in High Court of Chhattisgarh Rules, 2005
178.
In all matters to be heard by Division Bench or Larger Benches, it shall be mandatory that paper books are filed before the hearing starts. The filing of paper books being compulsory, no matter before a Division Bench or larger Bench shall be heard without the paper books :Provided that in rare and exceptional cases, the Bench seized of a matter may dispense with the requirement of filing the paper book :Provided also that in any other matter, if in the opinion of the Court, paper book is required to be prepared, the Court may direct preparation of paper book either by one of the parties or by the Registry.
