Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 44 in High Court of Chhattisgarh Rules, 2005

44.

(1)Where any interim relief/order is sought, such as stay, injunction, etc., such prayer shall be made specifically in the writ petition, in a separate numbered paragraph of the prayer portion.
(2)A separate application M. (W.) P. may also be filed for the aforesaid purpose.