Section 130 in High Court of Chhattisgarh Rules, 2005
130.
After entries are made, the Designated Officer shall either himself or through office staff under his supervision shall get the matter examined as per the check list and in the following manner : -(a)Format of cause title, including full and complete address of all the parties including the details of the Police Station, Post Office and Postal Index Number.(b)Receipt showing service of copy on the Advocate General/other side as required under these Rules or any other statute or Rules ;(c)Sufficiency of Court fee Stamp ;(d)Provision of law under which the filing is made ,(e)Certified copy of the order under challenge and/or of any order required under these Rules, or under any other statute or Rules ;(f)Relief sought for ;(g)Sufficient number of copies as required under these Rules.(h)Other requirements under these Rules or statutory requirement, if any :Provided that deficiency of Court Fee Stamps will not be considered to be a defect for the purpose of filing if it is accompanied by an application seeking leave to pay deficit stamps within a specified period or to contest stamp report.
