Section 158(9)(iii) in The High Court of Chhattisgarh Rules, 2007

[Cites 0, Cited by 0] [Section 158(9)] [Section 158] [Entire Act]

State of Chattisgarh - Subsection

Section 158(9)(iii) in The High Court of Chhattisgarh Rules, 2007

(iii)Printing or typing of Paper Book. - Subject to the order passed by the Court, printing and preparation of paper-books shall normally be done by the parties. After service of notice is effected, counsel for both sides should agree on the list of documents and evidence to be printed or typed and the same shall be made ready by the parties within the time to be fixed by the Court. Thereafter the paper book shall be got ready. It must be assured that the paper books are ready at least three months in advance before the appeal is taken up for arguments. Cause lists must specify if paper books have been filed or not.

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State of Chattisgarh - Subsection

Section 158(9)(iii) in The High Court of Chhattisgarh Rules, 2007