Section 137 in High Court of Chhattisgarh Rules, 2005
137.
(1)All cases shall be listed for admission along with interlocutory applications seeking interim relief (s), if any, chronologically in accordance with the date of filing. No matter shall be listed for admission out of turn unless so directed by the concerned Court or the Chief Justice in this regard, notwithstanding the filing of an interlocutory application for interim relief (s).(2)It will be open to the petitioner to make a prayer for interim relief in the main application of a writ petition, except in cases where the law requires a separate application to be filed for this purpose.(3)All applications filed in the main case will be registered as interlocutory applications and shall be given a separate number subject to the law relating to payment of Court fee.
