Section 251 in High Court of Chhattisgarh Rules, 2005
251.
Papers in File A, with the exception of following papers which shall be retained permanently, shall be retained for twelve years from the date of judgment and shall then be destroyed.(1)Index.(2)Judgments and final orders of this Court with compromise, if any, on which the decree is based.(3)Decrees.(4)Petitions for withdrawing a case.(5)Note-sheets relating to the preparation and printing of the Supreme Court Appeal Record.(6)Certified copy of order granting special leave to appeal to the Supreme Court.(7)Certified copy of judgment and order of the Supreme Court.(8)Two copies of the printed record (Paper-book), of the surplus copies of the printed paper-book, shall be undertaken one year after receipt of the judgment and order of the Supreme Court without any reference to the litigants or Advocates concerned, provided however, that where such litigants apply to the Registrar, through their Advocates for the return of such copies., they may be-returned to such Advocates, provided that the application for return is made at least one calendar month before expiry of the aforesaid period. No notice to take back such copies will be issued from the High Court.(9)Any other documents ordered by the Court to be retained permanently.Note. - When a grant of probate or letters of administration with a copy of the Will annexed has been made, the original Will shall forthwith be forwarded to the Deputy Registrar as required by rule of the Rules published in the Registration Department Notification Nos. 1925A and 1925-B, dated the 4th December, 1919, and Judicial Department Notifications Nos. 78/202-A-V and 79 of 202-B-V, dated the 4th March. 1920.
