Section 253 in High Court of Chhattisgarh Rules, 2005
253.
(1)Documents which are produced in this Court, but are not admitted in evidence shall be returned by the Court to the party or pleader producing them immediately after rejection. If any of them unavoidably remain in court, they should be placed in a closed cover labelled "Documents filed by to be returned" before the record is sent for depositing in the Record Room. The cover should be kept with File B and destroyed with file if the contents are not taken back previously.(2)Documents which are admitted in evidence shall be returned by the Court -(i)where the case is one in which an appeal to the Supreme Court is not allowed, when the case has been disposed of; and(ii)where the case is one in which an appeal to the Supreme Court is allowed, when the time prescribed for such appeal has elapsed and no appeal has been preferred, or, if such appeal has been preferred, when the appeal has been disposed of.A document may, however, be returned before the expiration of the time prescribed for an appeal to the Supreme Court or before the disposal of such appeal if the person applying for the same delivers a certified copy to be substituted for the original and undertaken to produce the original if required to do so. But no document shall be returned which is ordered to be impounded or has, by force of the decree become wholly void or useless, or which is required by law to be preserved.(3)A general notice will be pasted in a conspicuous part of the Court house that documents filed in appeal or other proceeding should be withdrawn as soon as the decree or order made therein has become final and that if they are left with the Court they will be kept at the risk of the owners and destroyed after 12 years from the date of judgment if not admitted.II. Criminal Records
