Section 218 in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Entire Act]

On every copy the following dates shall be entered: -

(1)Application received on.........

(2)Applicant told to appear on..........

(3)Applicant appeared on...........

(4)Application (with or without further or correct particulars) sent to record Room on...............

(5)Application received from Record Room (with record or without Record for further or correct particulars) on............

(6)Applicant given notice for further or correct particulars on.........

(7)Applicants given notice for further funds on..........

(8)Notice in SI. No. 6 or 7 complied with on..........

(9)Copy read on..........

(10)Copy delivered on............

(11)Copy fee realized.

Copyist

Comparer

Head Copyist/Or Authorized official

Legal Document View