Section 249 in High Court of Chhattisgarh Rules, 2005
249.
File A shall consist of the following papers:-(a)in original suits or papers other than those which are included in the D file of subordinate Civil Court.(b)in all other civil proceedings the following: -(1)Index.(2)Memorandum of appeal.(3)Petition for the exercise of the Court's power of revision.(4)Reference under Rule 1, Order XLVI. Civil Procedure Code or other law.(5)Notice, with report of service in ex-parte cases.(6)Memorandum of objection under Rule 22 or 26 of Order XLI of the Code of Civil Procedure.(7)Security bond for cost filed by an appellant.(8)Petition for substitution, addition or striking out of name of parties or for substitution for names of legal representatives of a deceased party to the proceeding including petition for appointment of a next friend or guardian.(9)Affidavits except affidavits presented with petitions.(10)Depositions of parties or witness taken in this Court by the lower Court on remand.(11)Commissions, proceedings held thereunder and reports and examination of Commission.(12)Documents admitted in evidence in the Court.(13)Orders impounding a document.(14)Order imposing a fine on a witness.(15)Application to refer to arbitration, references to arbitration, the award or other final return of the arbitrators with the proceedings, depositions and documents submitted therewith the Court's order thereon.(16)Petitions and instruments of withdrawal, compromise or confessions of judgments.(17)Order-shects including interlocutory orders.(18)The Court's judgment or final orders.(19)The decree and all documents relating to the preparation or amendments thereof.(20)Copy of the lower Courts judgment.(21)Intimation -from a Debt Conciliation Hoard regarding the decision of proceedings pending before it.(22)Power of attorney or memorandum of appearance.(23)Petition for the re-admission of any civil proceeding dismissed for default or for the rehearing of any civil proceedings decreed ex-parte with any affidavit or other documents filed therewith.(24)Petition for review of judgment with any affidavit or other document filed therewith.(25)Petition for amendment of decree with any affidavit of document filed therewith.(26)Judgment of final order and petition preferred to in 23 to 25 (inclusive).(27)Reference under Section 113, and Rule 1 of Order XLVI, First Schedule to the Code of Civil Procedure, 1908, or other law, with the final order.(28)Note-sheets relating to the preparation and printing of the Supreme Court appeal record.(29)Certified copy of order granting special leave to appeal to the Supreme Court.(30)Certified copy of judgment and order of the Supreme Court.(31)Two copies of the printed record (paper-books).(32)Certified copy of stay order of the Supreme Court.(33)Lists A and B of the record.(34)Memoranda to Counsel issuing List A and B.(35)Objections by parties to Lists A and B.(36)lists of documents showing arrangement of documents in Part-11.(37)Correspondence with the Registrar of Supreme Court.(38)Certificate regarding security deposit by the appellant.(39)Certified copy of order of the Supreme Court giving directions regarding preparation of printed records, etc.(40)Office copy of List B.
