Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 134] [Entire Act] State of Chattisgarh - Subsection Section 134(2) in High Court of Chhattisgarh Rules, 2005 (2)In the matter of any pending case the interlocutory application or any other pleadings or affidavits or documents filed shall clearly state the case number and the date of hearing, if any.
