Section 125(1) in High Court of Chhattisgarh Rules, 2005
(1)The following petitions shall be accompanied by an affidavit made by the petitioner or his duly authorised Agent : -(i)For review made upon the ground of the discovery of new and important matter of evidence;(ii)For stay of execution;(iii)For vacating in order staying execution;(iv)For security under Order XLI, Rules 6 and 10 of the Code of Civil Procedure;(v)For re-admission or restoration of an appeal or application dismissed for default of appearance or for non-payment of process fee or paper-book costs.(vi)For action for contempt of Court;(vii)For substitution of parties;(viii)For the appointment or discharge of guardians ad-litem or next friends;(ix)For transfer of any civil or criminal case;(x)For action under Section 87 of the Code of Criminal Procedure:Provided that the Court may direct a party to file an affidavit in any other matter.
