Section 144(1) in High Court of Chhattisgarh Rules, 2005
(1)Save as otherwise provided application for interim relief or stay in any petition or appeal of any kind whatsoever shall not be considered by the Court unless the same is accompanied by a Caveat-clearance certificate issued by the Registry of the Court or, if a Caveat has been filed by a party, after notice upon the Caveator supplied with a copy of the petition/application or the memo of appeal, as the case may be.
