Section 127 in High Court of Chhattisgarh Rules, 2005
127.
Where a document is found to be defective, the said document shall after notice to the party filing the same, be placed before the Registrar (Judicial)/Designated Officer. The Registrar (Judicial)/Designated Officer may, by an order in writing, decline to receive the document if, in his opinion, the mandatory requirements of the rules are not satisfied. Where, however, the defect noticed is formal, the Registrar (Judicial)/ Designated Officer may allow the party to rectify the same in his presence, but in other cases, he may require the party to obtain an order from the Court permitting the party to rectify the same and for this purpose may allow; to the party concerned, such time as may be necessary but not exceeding twenty eight days in aggregate.
