Section 154 in High Court of Chhattisgarh Rules, 2005
154.
(1)At the conclusion of a motion hearing the Court Reader shall send the case to the Registry. Provided that in case where the Court has ordered stay of execution or granted an order for bail, the Court Reader shall immediately after the hearing in which such order is passed and before sending the case to the Registry, prepare a copy of the order granting the stay of execution or bail and shall send the same to the concerned section for compliance.(2)The Court Reader shall record result of the day in two cause lists to be maintained by him; one for the Court's Record and other to be made over to the listing Branch. Further, at the end of the day, the Court Reader shall send the file to the concerned Branch for their compliance and in turn, the Section Officer of the concerned Branch shall send, by the next day, the files in which fixed date or where rule is made returnable, to the cause list branch for noting the same for the purpose of future listing and the listing branch shall update the Computer system accordingly.(3)A copy of an order granting stay or execution or bail shall be issued to the Subordinate Courts by the Registry and the envelope in which it is contained shall be marked "Immediale-Order for Bail or Immediate Order of stay of Execution," as the case may be, in red ink.
