Section 93 in The High Court of Chhattisgarh Rules, 2007
93.
(1)in an appeal arising out of an original or an appellate decree, the Registrar (Judicial) shall requisition the record of the Court(s) below.(2)If the appellant/applicant fails to take requisite steps in the appeal/application or any other proceedings and it appears that he is not prosecuting the appeal/ application with due diligence, the Registrar (Judicial) shall call upon him to make good/explain his default and if no explanation is offered/default is not made good, or the explanation offered appears to be insufficient, the matter shall he placed before the Court for dismissal in default of compliance or such appropriate directions as it may deem it.Chapter-VII Procedure In Criminal Cases(A)General
