Section 341 in High Court of Chhattisgarh Rules, 2005
341.
On the case being registered, the Registrar (Judicial) shall fix a date for the hearing of the case and shall cause notice to be served, under Section 21 (2) of the Act in the Form prescribed in the Annexure thereto. The date of hearing shall be so fixed that there w ill be an interval of not less than 15 days between the date of service of notice and the date of hearing.
