Section 356(2) in High Court of Chhattisgarh Rules, 2005
(2)The notice of appeal shall be served on all respondents effected and on such other persons as the Court may direct:Provided that on the hearing of any such appeal, any person who desired to be heard in opposition and appears to the Court to be proper person to be heard, shall be heard notwithstanding that he has not been served with the notice of the appeal and shall be liable to costs in the discretion of the Court if so ordered.
