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State of Chattisgarh - Section

Section 250 in High Court of Chhattisgarh Rules, 2005

250.

File B in all civil proceedings shall consist of all papers not indicated above as belonging to File A, provided that the Court may direct that any paper or class of papers which would otherwise belong to File B shall be placed in File A.Note. - The following papers are indicated for facility of reference as belonging to File B: -
(1)Certificate for legal practitioner's fee.
(2)Copy of lower Court's decree.
(3)Proceeding calling for the record of directing the issue of a notice.
(4)Notices.
(5)Lower Court's proceeding forwarding the record or notice served on respondent.
(6)Petition for postponement of execution or of sale, or for the issue of an injunction.
(7)Proceeding directing the issue of a notice to show cause.
(8)Notice to show cause, with the report of service.
(9)Respondent's application for security for cost being taken from the appellant.
(10)Petition for adjournment.
(11)Petition for records or account-books to be sent for.
(12)Petition for return of documents.
(13)Application for copies.
(14)Other applications which have been disallowed.
(15)Papers relating to preparation of estimates together with the lists of documents to be included in the paper-book and payment purchase.
(16)Translations of vernacular papers.
(17)Paper-books.
(18)Applications for preparing lists A and B, estimate of costs and depositing security.
(19)Application for extension of time of condoning delay in depositing the security and printing costs and filing objections to Lists A and B.
(20)Notices to the respondents of admission of appeal and to the parties regarding dis-patch of printed records to the Supreme Court.
(21)Bills prepared for the office work and the Printer's bills.
(22)Applications and affidavits for expediting the preparation of the printed record.
(23)Correspondence with the press.
(24)Lists of mistakes and defects detected in the printed paper-book.
(25)Postal acknowledgements etc.
(26)Correspondence with the solicitors.
(27)Applications for copies of printed Paper-books.
(28)Transcript of record prepared for the Press.
(29)Profits-first and final.
(30)Surplus copies of the printed records (paper-books).