Section 179 in High Court of Chhattisgarh Rules, 2005
179.
All paper books, except in criminal matters, unless there is any order to the contrary passed by the Court, or the Registrar (Judicial) or the Officer authorized for the purpose shall be prepared by the appellant/petitioner:Provided that a respondent within 30 days after service upon him of the notice, or, with the permission of the Court or the Registrar (Judicial) or the Officer authorized for the purpose, may file another set of paper books enclosing papers, other than those inserted in the paper book of the appellant/petitioner to which such respondent desires that a reference shall be made by the Court at the hearing of the appeal.Explanation. - The paper-book means and includes the whole of the papers included in the Appellant's and Respondent's paper-book.
