Section 134 in High Court of Chhattisgarh Rules, 2005
134.
(1)In the matter of any pending case no interlocutory application, written statement, affidavit, or list of documents shall be filed unless a copy thereof has been previously served on the counsel of the opposite party. The counsel served with such copy shall acknowledge receipt by endorsement. When the counsel of the opposite party refuses to accept the copy or is not available or such party is not represented, the fact shall be endorsed by the applicant on the application or document presented :Provided that where the counsel for the opposite party refuses to accept the copy, he may record his reasons for refusal on the original application or document.When the Court orders the filing of an affidavit, a copy of the affidavit so filed, shall be served on the counsel of the opposite party a week or such time as Court may fix before the date of hearing.(2)In the matter of any pending case the interlocutory application or any other pleadings or affidavits or documents filed shall clearly state the case number and the date of hearing, if any.(3)When the case is listed in the Court and the filing is on the same day, it shall be the duty of the concerned Advocate to apprise the Court about the filing of pleadings at the beginning of hearing, if any such filing has been made on the same day :Provided that no such pleadings (application/petition/affidavit/document) shall be received in the Registry if it is not supported with an application seeking permission to file such pleadings.
