Section 135 in The High Court of Chhattisgarh Rules, 2007
135.
(1)In the matter of any pending case no interlocutory application, written statement, affidavit, or list of documents shall be filed unless a copy thereof has been previously served on the counsel for the opposite party. The counsel served with such copy shall acknowledge receipt by endorsement. When the counsel for the opposite party refuses to accept the copy or is not available or such party is not represented, the fact shall be endorsed by the applicant on the application or document presented :Provided that where the counsel for the opposite party refuses to accept the copy, he may record his reasons for refusal on the original application or document.(2)In the matter of any pending case the interlocutory applications or any other pleadings or affidavits or documents filed shall clearly state the case number and the date of hearing, if any.(3)When the case is listed in the Court and any filing is done on the same day, it shall be the duty of the concerned Advocate to apprise the Court about such filing of pleadings at the beginning of hearing.
