Section 382(3) in High Court of Chhattisgarh Rules, 2005
(3)Application for leave under Section 14 of the Act. - Where any party to the marriage desires to present a petition for divorce within (one) year of such marriage, he or she shall apply by an application for leave of the Court -(i)The application shall be accompanied by the petition intended to be filed.(ii)The application shall be supported by an affidavit made by the application and shall state the following particulars : -(a)the ground on which the application is made ;(b)particulars of the hardships or depravity alleged ;(c)whether there has been any previous application for this purpose, if so, its details;(d)whether there are living any children of the marriage, and if so, their names and dates of birth or ages, and where and with whom they are residing ;(c)Whether any, and if so, what attempts at reconciliation have been made ;(f)any other circumstances which may assist the Court to determine the question whether there is reasonable probability of a reconciliation between the parties.(iii)Notice of the application along with the copy of the application and of the petition shall be served on the respondent.(iv)When the Court grants leave, the petition shall be deemed to have been duly filed on the date of the said order.
