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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(1)(a) in High Court of Chhattisgarh Rules, 2005

(a)In the case of a First Appeal from a judgment and decree where no motion for grant of stay/injunction/interim relief is moved, the Registrar (Judicial) or the Officer authorized for the purpose shall admit the appeal and direct issuance of notices to the respondents.