Bare Acts Live

The High Court of Chhattisgarh Rules, 2007

Published vide Chhattisgarh Rajpatra (Asadharan), dated 28-12-2007 at pp. 755-756 (150)

cg088

Chapter-1

General

(a) 'Advocate' means a person whose name is entered on the roll of Advocates prepared and maintained by a State Bar Council under the Advocates Act, 1961 (25 of 1961); and includes a Senior Advocate;

(b) 'Appointed day' means the date on which these rules shall come into force;

(c) 'Chief Justice' means the Chief Justice of the High Court of Chhattisgarh and includes a Judge appointed under Article 223 of the Constitution of India to perform the duties of the Chief Justice;

(d) 'Code' means the Code of Civil Procedure, 1908 (V of 1908), as amended from time to time;

(e) 'Constitution' means the Constitution of India;

(f) 'Court' and `this Court' means the High Court of Chhattisgarh;

(g) 'Court appealed from' included a Tribunal or any other judicial body from which an appeal is preferred to this Court;

(h) 'Judge' means a Judge of the High Court of Chhattisgarh;

(i) `Judgement' includes decree, order, sentence, or determination by any Court, Tribunal, or any other Authority having jurisdiction to decide the matter;

(j) `Judicial Officer's means an Officer belonging to the Judicial Service of the State;

(k) `Larger Bench' means a Bench of two or more Judges, as the case may be;

(l) `Prescribed's means prescribed by or under these Rules;

(m) `Presentations' includes petitions, memo of appeals, applications and affidavits etc., filed at the Filing Counter of the Court;

(n) `Registrar' means the Registrar General of the High Court and includes the Additional Registrar, the Deputy Registrar, or any other Officer with respect to such functions and duties of the Registrar as assigned by the Chief Justice.

(o) `Registry' means the Registry of the High Court of Chhattisgarh;

(p) `Respondent' includes an intervener;

(q) `The Rules' and `Rules of Court' means these Rules and include the forms prescribed by or appended to these Rules;

(r) `Senior Advocate' means an Advocate so designated under sub-section (2) of Section 16 of the Advocates Act, 1961 (25 of 1961);

(s) `Standing Committee' means the Committee constituted under these rules;

(t) `State' means the State of Chhattisgarh.

Chapter-II

Officers of the Registry and their Functions

(1) Registrar General.

(2) Registrar (Vigilance).

(3) Registrar (Inspection and Enquiry).

(4) Registrar (Judicial).

(5) Registrar (OSD) Rules.

(6) Registrar (Administration).

(7) Principal Private Secretary to Hon'ble the Chief Justice.

(8) Registrar (Classification).

(9) Registrar (Establishment).

(10) Additional Registrar (Districts Establishment).

(11) Additional Registrars.

(12) Deputy Registrars.

(13) Assistant Registrars.

(14) Private Secretaries.

(ii) To dispose of applications for correction of Presentations as regards the description of parties as majors or minors;

(iii) To dispose of applications to appoint or discharge a next friend or guardian ad-litem of a minor or a person of unsound mind, to amend the record accordingly and to direct the deposit and furnish accounts of funds for the conduct of the proceedings;

(iv) To call for a further deposit under Order XLV Rule 10 of Code of Civil Procedure, when the deposit already made by the appellant in an appeal to the Supreme Court is not sufficient to defray the cost of preparing the record;

(v) To order payment of the interest accruing to Government Promissory Notes deposited under Order XLV Rule 7 of Code of Civil Procedure, and to order the refund of any unexpected balance under Order XLV Rule 12 of Code of Civil Procedure or for any other enactment for the time being in force;

(vi) To determine in which newspaper the publication referred to in Order XLV Rule 9-A of Code of Civil Procedure shall be made;

(vii) To make reference to the Court for renewal of bank guarantees, FDRs, and other deposits/securities made under the orders of the Court, a month before the date of its/their expiration;

(viii) To require presentations to be amended in accordance with the procedure of the Court;

(ix) To require any person and party to file an affidavit with respect to any application or matter in respect of which the Registrar has power to exercise any discretion or to make any order;

(x) To stop at his discretion issue of certified copy to any person who has failed to pay the process fee, or charges, or has failed to take any other steps, which the Court has ordered while granting interim relief or stay or any other order of similar nature, which substantially affects the rights of the opposite parties;

(xi) To call for records and documents from Subordinate Courts and any other authority;

(xii) To dispose of requisitions by Subordinate Courts for records and documents;

(xiii) To dispose of applications for copies of pending records or parts thereof;

(xiv) To dispose of application and grant leave to search/inspect the record of the Court under the Rules in that behalf:

(xv) To dispose of application for delivery of interrogatories;

(xvi) To dispose of application for substituted service, or for dispensing with service of notice of the appeal on any of the respondents;

(xvii) To dispose of application for leave to take documents out of the custody of the Court;

(xviii) To decide questions arising in connection with the payment of Court fee;

(xix) To dispose of applications by third parties for return of documents;

(xx) To dispose of applications for grant of copies of records to third parties;

(xxi) To dispose of applications for the issue of a certificate regarding any excess Court fee paid under a mistake;

(xxii) To dispose of applications for approval of a translator or interpreter;

(xxiii) To dispose of applications for production of documents outside Court premises;

(xxiv) To dispose of applications for exemption from filing of certified copies and judgements, decrees, certificates or orders granting certificates;

(xxv) To reconstitute the record in case the record is not traceable;

(xxvi) To pass orders in all matters in writ, civil and criminal cases pertaining to default as process fee, publication charges, paper book costs, missing of address in respect of service of notice, submission of service report on affidavit in case of Dasti service, non-compliance of Registrar's orders in respect of Office matters;

(xxvii) To pass orders in default of identical copies, security amount and non-compliance of Court's orders;

(xxviii) To pass orders on non-appearance of accused persons on bail;

(xxix) To dispose of the application for condonation of delay up to seven days in filing of process fee :

(ii) Whenever the 'faxing Officer finds that a document which ought to bear a stamp under the Court Fees Act has, by mistake or inadvertence, been received in a lower Court without being properly stamped, he shall prepare a reasoned report to that effect and in case the correctness of the report is disputed, same shall be laid before the appropriate Bench for orders.

(iii) Whenever the Court fees payable on any document in respect of which the question of limitation arises is found deficit, the Taxing Officer shall pass an order either certifying the under stamping to be bonafide or may place the matter before the Bench. If the deficit fees are paid before the limitation expires, the document will be treated as properly stamped. If the deficit Court fees are not paid before the expiry of limitation the case will be placed before the Court. The hearing will not be less than 20 days after the date of Taxing Officer's order. If within that time the party files an application under Section 149 of the Code of Civil Procedure, the Court shall, in case when the Taxing Officer certifies the under stamping to be bonafide, ordinarily extend the time.

(iv) Whenever a case is placed before the Court in accordance with the above clause, a statement in the following form shall be endorsed on the order sheet;

(a) Court fees paid Rs................................

(b) Court fees payable Rs............................................

(c) Difference of Court fees of Rs.............................................

(d) Time expired .........................................

(e) The Taxing Officer ................................

(i) certifies the deficiency as bonafide ................................

(ii) certifies the deficiency as not bonafide ...........................

(iii) was unable to arrive at a definite conclusion .....................

(f) Application under Section 149 of Code of Civil Procedure filed within .................. days from Taxing Officer's certificate.

(1) To sanction payment of temporary advance (including tour advances) and bills in respect of purchase of movables including articles for use of Court/Registry up to Rs. 2000/-.

(2) To sanction tour advances to himself and/or the stal l' working under him up to Rs. 2000/-.

(3) To pass medical reimbursement bills and T.A. bills of the Registry up to Rs. 2000/-.

(4) To sanction repairs and purchase of accessories to staff cars up to Rs. 2000/-.

(5) To look after matters relating to Work Section and Protocol.

(6) To supervise major/minor works relating to residential quarters, new Court building, repair/maintenance of High Court building, garden etc.

(7) To purchase furniture including almirahs, coolers, electrical appliances, purchase of liveries, typewriters, additional/extra telephones/cell phones, motor vehicles, air conditioners computers, peripherals and like accessories etc.

(8) To allot residential quarters to establishment-Class-II, III & IV staff.

(9) To look after the library, binding section, correspondence of various sections and to purchase of law books, journals including purchase of binding materials up to Rs. 2,000/-.

(10) To annually verify the dead stock, and

(11) Any other work that may be assigned to him by the Hon'ble Chief Justice, other Judges and/or Registrar General.

(1) To record the Confidential Reports of Class-II, III & IV staff attached to the Chief Justice and other Judges which shall be submitted to the Registrar General.

(2) To make proposals of Budget and Accounts Section.

(3) To appoint, transfer, punish and grant retiral benefits to all contingent employees.

(4) To work out GPF and DPF of Registry Officers, Judicial Officers, Class-1 & II staff of the High Court and Subordinate Courts or that of any other staff, as directed.

(5) To generally look after the matters relating to Establishment Section of the High Court including such work as may be entrusted to him by the Chief Justice, other Judges and/or the Registrar General in establishment/judicial side.

(1) Reports about disposal by Judges and Magistrates (other than Executive Magistrate).

(2) Promotion, confirmation, transfer etc. of Deputy Clerk of Courts and Clerk of Courts.

(3) Inter Districts transfer of Class-Ill and Class-IV staff of the Subordinate Courts.

(4) Permission, if necessary, or filling up vacant posts of District Establishment.

(5) Grant of leave and making local arrangement for the post of Deputy Clerks of Court and Clerk of Court in long-term vacancies for a period exceeding two months.

(6) Sanctioning appointments for a term not exceeding six months of unqualified persons as Sale Amin.

(7) Creation of Class-III and Class-IV Posts including contingency paid posts of Subordinate Courts and their continuance.

(8) Appointment of Oath Commissioners and renewal of their certificates and complaints against them.

(9) Copying Section of Subordinate Courts and theft or loss of records of Subordinate Courts and of High Court.

(10) Continuance of temporary posts and conversion of temporary posts into permanent posts of Class-III and Class-IV staff of Subordinate Court.

(11) Quarterly/half yearly statement in respect of Scheduled Castes and Tribes employees.

(12) Ail other matters relating to the District Establishment.

Chapter-III

Court Hours and Offices of the Court

A : Court Hours

B : Offices of the Court; Sittings and Vacation Etc.

Chapter-IV

Constitution and Powers of Benches

A : Civil Matters Single Bench

(1) An appeal from an appellate decree of a District Court.

(2) An appeal of a civil nature under any Act of the Central or State Legislature or First Appeals under the Code of Civil Procedure, the value of which does not exceed the sum of Rs. 3,00,000/- (Rs. Three Lacs Only) and any application or reference made under such Acts, unless otherwise expressly provided for under such Acts.

(3) An appeal from an appealable order under the Code of Civil Procedure or under any other enactment unless otherwise provided in the said enactment.

(4) An appeal under Section 173 of the Motor Vehicles Act, 1988, the value of which does not exceed Rs. 3,00,000/- (Rs. Three lacs only).

(5) An appeal under Section 47 of the Guardian and Wards Act, 1890.

(6) An appeal relating to costs only.

(7) An application under Section 22, 23 or 24 of the Code of Civil Procedure.

(8) Any application under the provisions of Code of Civil Procedure or any other enactment for the time being in force made in an appeal, revision or any other proceedings in a matter within the jurisdiction of a Judge sitting alone and which is not otherwise expressly provided for.

(9) An application for revision under the Code of Civil Procedure or under any Central or State Act, unless otherwise expressly provided in the said Central or State Act.

(10) A suit coming before the Court in the exercise of its extraordinary original civil jurisdiction.

(11) A proceeding of a civil nature under an Act of the Central or State Legislature, coming before the Court in the exercise of its original jurisdiction.

(12) An Election petition under the Representation of the People Act, 1951.

(13) Company matters, Probate and Letters of Administration matters of original jurisdiction (on nomination by the Chief Justice).

(14) All writ petitions under Article 226/227 of the Constitution of India except those falling within the jurisdiction of a Division Bench.

(15) All Taxation matters unless otherwise provided in the Central or State Act, from which the proceedings are arising.

Division Bench

(i) Relating to Public Interest Litigation.

(ii) Where vires or validity of an Act of Legislature or any Subordinate Legislation is under challenge.

(iii) Against the orders of Tribunal constituted under Articles 323-A and 323-B of the Constitution of India.

(iv) Relating to Contract/Tender concerning Government/Public Undertakings/Local Bodies/Statutory Bodies.

(v) Relating to admission in medical/technical colleges.

(vi) Relating to Excise Contract.

(i) Tax references and statutory appeals and applications for references in such cases.

(ii) Reference under Section 113/Order XLVI of the Code of Civil Procedure, 1908.

(iii) Appeal under Section 22(A)/reference under Section 21(5) of the Chartered Accountants Act, 1949.

(iv) Appeal under Section 19 of the Family Courts Act, 1984.

(v) Revision under Section 19 of the Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983.

(vi) All matters which, by any law or any judgement having force of law are required to be heard by a Division Bench.

(vii) Appeals valued above Rs. 3 lacs.

B : Criminal Matters

Single Bench

(1) Applications for grant of bail under Section 438 or 439 of the Code of Criminal Procedure and applications under Section 482 of the Code of Criminal Procedure.

(2) Applications for transfer of Criminal Cases.

(3) Applications for cancellation of bail.

(4) Criminal Revisions except those which are to be heard by a Division Bench.

(5) Criminal Appeals against substantive sentence of not more than 10 years.

(6) A case coming before the Court in the exercise of its ordinary or extraordinary original criminal jurisdiction except the cases under Section 15 of the Contempt of Courts Act, 1971.

(7) Appeals, applications, or references under the Code of Criminal Procedure, other than the cases falling within the jurisdiction of a Division Bench.

Division Bench

(1) An appeal or reference in a case in which a sentence of death or imprisonment for life or a sentence of more than 10 years has been passed.

(2) An application for leave filed under sub-section (3) of Section 378 of the Code of Criminal Procedure in respect of offences punishable with sentence of death or imprisonment for life or in cases where the maximum sentence provided is of more than 10 years and are triable by the Court of Sessions.

(3) An appeal by the State Government under Section 378 of the Code of Criminal Procedure, from an order of acquittal in Sessions Trial, in respect of offences punishable with sentence of death or imprisonment for life or where the maximum sentence is more than 10 years.

(4) A revision filed by a private party under Section 397 of the Code of Criminal Procedure or suo motu revision entertained under Section 401 of the Code of Criminal Procedure against acquittal in respect of' offences punishable with sentence of death or imprisonment for life or imprisonment for more than 10 years and triable by the Court of Sessions.

(5) A proceeding in which notice has been issued to an accused who has been sentenced to imprisonment for a term of five years or more, to show cause why the sentence should not be enhanced.

(6) A proceeding in which notice is issued to a convicted person requiring him to show cause why his conviction should not be altered to one of an offence punishable only with death or imprisonment for life.

(7) An appeal under Section 377 of the Code of Criminal Procedure with regard to an accused who has been sentenced to undergo imprisonment for a period of 5 years or more.

(8) Appeals from conviction of offences punishable with imprisonment for life.

(9) A petition for a writ in the nature of Habeas Corpus.

(10) Cases under the Contempt of Courts Act, 1971, where a case for criminal contempt is made out.

(11) Any proceeding coming before the Court in the exercise of its ordinary and extraordinary original criminal jurisdiction.

C : Full Bench

(1) References under Sections 57 & 60 of the Indian Stamp Act, 1899.

(2) Matters which are required by a Statute to be heard and decided by a Full Bench.

(3) Such other matters as may be referred to the Full Bench.

D : Reference To A Larger Bench

(i) it involves a substantial question of law as to the interpretation of the Constitution or any statutory enactment;

OR

(ii) it is considered that the decision in the proceeding involves reconsideration of a decision of a Judge sitting alone.

E: General

(1) if the matter relates to a Larger Bench then the same shall be listed before an equivalent Larger Bench of which one of the Members was a Member of the earlier Bench;

(2) if none of the Members of the earlier Bench is available then the application shall be listed before an equivalent regular Bench;

(3) in case of a Single Bench, except subsequent bail applications, the matter shall be listed before a regular Division Bench;

(4) in case of a Single Bench where the natter relates to a subsequent bail application under Section 438/439 of the Code of Criminal Procedure, the same shall be listed before the regular Single Bench.

F : Business Relating to Supreme Court

Chapter-V

Writ Petitions, Habeas Corpus and Public Interest Litigations (Pil)

A : Writ Petitions

Part - I

(i) This part shall consist of the writ petition with annexure(s) and if the writ petition has been amended in between, the amended writ petition should be placed on top and the annexure(s) with the amended petition, if any, shall be placed just below the original annexure(s) in continuation.

(ii) The rejoinder together with annexure(s) in continuation to the annexure(s) of the writ petition shall be placed just below the writ petition or the amended writ petition, as the case may be.

(iii) The return together with annexure(s) and the amended/additional return, if any, together with annexure(s) shall be arranged in the like manner.

Part - II

B : Habeas Corpus

C : Public Interest Litigation

W.P. (PIL) No............... of....................

In re: (Mention the nature of the cause)

Format of Writ Petition

In the High Court of Chhattisgarh at Bilaspur

Writ Petition (..........) No of ..............

Petitioner(S)

Versus

Respondent(S)

Writ Petition Under Article 226 227 of The Constitution of India

8.1

8.2

9.1

9.2

Counsel for the Petitioner(s)

Format For Filing Of Public Interest Litigation Petition

In The High Court of Chhattisgarh at Bilaspur

Writ Petition (PIL) No............. of .........

In Re: .............. (cause for which PIL is submitted)

Petitioner(S)

Versus

Respondent(S)

(B) Subject Matter in Brief.

(C) (I) The present petition under Article 226 of the Constitution of India is being filed by way of public interest litigation and the petitioner has no personal interest (if he has any personal interest such interest must be disclosed). The petition is being filed in the interest of.... (give particulars of the class of persons for whose benefit the petition is filed).

(II) That the petitioner is ...............(give short background of the petitioner; if the petitioner is an organization, the names of the office-bearers must be furnished). The petitioner has earlier filed/not filed any other public interest petition (if filed, details of such PIL filed including the case number and the Court, status and brief description of the order passed must be given. It must also be stated whether in any of such cases any cost has been awarded for or imposed against the petitioner; and whether any appreciation or stricture has been passed).

(III) That the petitioner is filing the present petition on his own and not at the instance of someome else. The litigation cost, including the advocate's fee and the travelling expenses of the lawyer, if any, are being borne by the petitioner himself (if not, the petitioner must disclose the source of funds).

(IV) The source of information of the facts pleaded in this Public Interest Litigation, is based on ......... (if news report, whether the applicant has verified the facts by personally visiting the place, talking to other people or from the reporter/ editor of the newspaper concerned. If the petitioner does not wish to disclose the source, he may say so with reasons).

(V) That the petitioner has/has not sent representation in this regard. (If yes, details of such representation and reply, if any, from the authority concerned along with copies thereof must be filed. If not, reason for not sending such representation).

(VI) That to the best of knowledge of the petitioner, no public interest petition (whether filed by the petitioner himself or by someone else) raising the same issue is filed before this Hon'ble Court or before any other Court. (If filed, details thereof).

8.1

8.2

9.1

9.2

Counsel for the Petitioner(s)

Forms

In the High Court of Chhattisgarh At Bilaspur

Notice

General Form

Writ Petition (Habeas Corpus) No............... of..........20........

............................. Applicant

...................................... Non-Applicant

By Order of the High Court,
Registrar (Judicial).

(Seal of the Court)

Registrar (Judicial)

(Overleaf)

In the High Court of Chhattisgarh at Bilaspur

No..............

...................
Registrar (Judicial)
High Court of Chhattisgarh at Bilaspur.
Bilaspur the .................... 20.......

Yours faithfully,
Registrar (Judicial)

(Seal of the Court)

(Overleaf)

In The High Court of Chhattisgarh at Bilaspur

Notice

General Form

Writ Petition (     ) No............. of 20....

.............Petitioner.

..........................Opposite Party.

..........................
..........................
..........................

By Order of the High Court,
Registrar (Judicial).

Registrar (Judicial)

(Overleaf)

In The High Court of Chhattisgarh At Bilaspur

No..............

.......................
Registrar (Judicial)
High Court of Chhattisgarh at Bilaspur.

............................
............................
Bilaspur the ...................... 20......

Yours faithfully,
Registrar (Judicial)

(Overleaf)

In The High Court of Chhattisgarh at Bilaspur

Writ Petition (   ) No. of 20.

................... - Versus - The State of Chhattisgarh (and others)

The State of Chhattisgarh,
Through the Chief Secretary to Government,
DK.S Bhavan, Mantralaya, Raipur,
Chhattisgarh.

By Order of the High Court,
Registrar (Judicial).

In The High Court of Chhattisgarh At Bilaspur

(Warrant for release of a person in custody)

Writ Petition (Habeas Corpus) No.............of 20..............

............ son of ..............

- Versus -

The State ...................

Decided on the ............ day of 20....

The...........................
...........................
...........................

By Order of the High Court
Registrar (Judicial)

In The High Court of Chhattisgarh at Bilaspur

(Warrant to produce a person in custody)

The Superintendent of Jail,
at ...........................

(Name of Jail or Lunatic Asylum or Juvenile Home or any other place, where the person is detained in custody) or to (name of person).

By Order of the High Court
Registrar (Judicial)

In The High Court of Chhattisgarh at Bilaspur

Certificate of non-satisfaction of costs

Writ Petition (     ) No............ of........20......

By Order of the High Court,
Registrar (Judicial).

Registrar (Judicial)

Chapter-VI

Civil Appeals, Reviews, Revisions

(1) the name and address of each appellant/applicant;

(2) the name and address of each respondent/non-applicant;

Note : - Address in (1) and (2) includes name of police station and post office.

(3) the description of the parties to the appeal or application as to whether such parties were plaintiff(s), defendant(s) or applicant(s) or non-applicant(s) in the Court of first instance;

(4) the value of the appeal, including valuation in Courts below and in the case of an application for revision, the value in suit :

Provided that if there is a variation in valuation the appellant shall explain it in a short note appended with the memorandum of appeal.

(5) the amount of Court-fees affixed to the memorandum of appeal/application;

(6) the Court(s) by which and the name of the Judicial Officer by whom the decree or order under challenge was made;

(7) the date of the judgement/decree/order and the number of the case in which such decree or order was made;

(8) the brief statement of facts;

(9) the ground or grounds numbered seriatim of objection to the decree, order or judgement, except that in second appeals substantial question(s) of law shall be stated;

(10) the relief prayed for.

(i) In the case of a First Appeal from a judgement and decree, the Registrar (Judicial) shall admit the appeal and direct issuance of notices to the respondents.

(ii) All other appeals shall be posted before the appropriate Bench for consideration of admission and passing of appropriate orders.

Chapter-VII

Procedure In Criminal Cases

(A) General

(i) the name and address of each appellant or applicant;

(ii) the name and address of each respondent non-applicant;

(iii) every memo of appeal under Section 374 of the Code of Criminal Procedure and every petition praying for the exercise of the High Court's power under Section 397/401 of the Code of Criminal Procedure shall state the details of the sentence and/or fine imposed and the enactment under which any conviction is held in the proceedings in connection with which the appeal/revision is made;

(iv) the case number, date of judgement/order appealed/applied against, and all other particulars of the case including the name of the Presiding Officer of the Court below;

(v) facts of the case in brief;

(vi) ground or grounds numbered serially;

(vii) the relief prayed for;

(B) Reference in Capital Cases

(1) Police Challan;

(2) first information Report, if any;

(3) Magistrate's charge with list of witnesses, if any;

(4) Statement under Section 164 of the Code of Criminal Procedure, if any;

(5) Examination under Section 281 and 313 of the Code of Criminal Procedure, if any;

(6) Ground for commitment, if any;

(7) Record of evidence in the Court of Sessions with any further examination under Section 281 of the Code of Criminal Procedure and altered charge, if any;

(8) Judgement of Sessions Court;

(9) Material documentary evidence, if any;

(10) Petition of appeal, if any;

(11) Order-sheet and the list of exhibits.

(C) Jail Appeal

(D) Appeal against Acquittal

(E) Other Appeals provided in the Code of Criminal Procedure

(F) Criminal Revision

(1) upon a petition presented in the Court in normal course;

(2) upon a petition received from jail;

(3) upon an order by a Judge on perusal of a Sessions statement;

(4) upon an order by a Judge on examination of periodical return; or

(5) during the course of Inspection of a Subordinate Court.

(G) Criminal Reference

(H) Bail Matters

Format of Anticipatory Bail Application U/s. 438 Cr.P.C.

In The High Court of Chhattisgarh At Bilaspur (Chhattisgarh)

M.Cr.C. (A) NO.     /Year

Application Under Section 438 of The Code of Criminal Procedure

Applicant :

A

Versus

Non-Applicant :

B

Case No.     /B.A. NO.

Crime No.

Police Station

Offence U/S.

Prayer

Counsel for The Applicant

In The High Court of Chhattisgarh at Bilaspur (Chhattisgarh)

M.Cr.C. (A) NO.     /Year

A

Versus

B

Affidavit

Deponent

Verification

Deponent

Format of Application for Regular Bail U/s. 439 Cr.P.C.

In The High Court of Chhattisgarh at Bilaspur (Chhattisgarh)

M.Cr. No.     /Year

Application Under Section 439 of The Code of Criminal Procedure

A

Versus

B

Case No.     /B.A. NO.

Crime No.

Police Station

Offence U/S.

Prayer

Counsel for The Applicant

In The High Court of Chhattisgarh at Bilaspur (Chhattisgarh)

M.Cr.C. (A) No.     /Year

A

Versus

B

Affidavit

Deponent

Verification

Deponent

Chapter-VIII

Filing, Registration and Classification

A : Filing and Registration

(1) written in English/Hindi;

(2) nearly typed on thick green paper of foolscap size with a margin of two inches, only one side of the paper being used;

(3) signed and dated by the petitioner or by his counsel, or if the petitioner is illiterate bearing the petitioner's thumb mark and attested by one literate person;

(4) signed by the typist who shall state his capacity;

(5) presented in the filing section by the petitioner or his recognized agent or his counsel.

(1) For review made upon the ground of the discovery of new and important matter or evidence;

(2) For stay of execution;

(3) For vacating an order staying execution;

(4) For security under Order XLI, Rules 6 and 10 of the Code of Civil Procedure;

(5) For re-admission or restoration of an appeal or application dismissed for default of appearance or for non-payment of process fee or paper-book costs;

(6) For action for contempt of Court;

(7) For substitution of parties;

(8) For the appointment or discharge of guardians ad-lilem or next friends;

(9) For transfer of any civil or criminal case.

(10) For action under Section 87 of the Code of Criminal Procedure :

(1) 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;

(2) Receipt showing service of copy on the Advocate General/other side as required under these Rules or any other statute or Rules;

(3) Sufficiency of Court fee Stamp :

(4) Provision of law under which the filing is made;

(5) Certified copy of the order under challenge and/or of any order required under these Rules, or under any other statute or Rules;

(6) Relief sought for;

(7) Sufficient number of copies as required under these Rules;

(8) Other requirements under these Rules or statutory requirement, if any.

B : Classification

(1) Writ Petitions classified as :
(i) W.P. (Habeas Corpus) :	Habeas Corpus Petitions
(ii) W.P. (PIL) :	Public Interest Litigations
(iii) W.P. (S) :	Service Matters
(iv) W.P. (L) :	Labour & Industrial Matters
(v) W.P. (T) :	Tax Matters
(vi) W.P. (Art. 227) :	Under Article 227 of the Constitution of India
(vii) W.P. (C) :	All other civil writs, i.e., those not falling in any of the above mentioned sub-groups
(viii) W.P. (Cr.) :	Petitions relating to criminal matters
(2) Writ Appeal :	Appeals against the order of Single Bench in a writ petition under Article 226 of the Constitution of India
(3) T.A. :	First Appeals under Section 96 of the Code of Civil Procedure
(4) F.A. (Misc.) :	First Appeals under any other law
(5) S. A. ;	Second Appeal
(6) VI. A. :	All other Miscellaneous Appeals e.g., under Order XLIII Rule 1 of the Code of Civil Procedure and appeals provided against interim/final orders/judgements in any other Central or State law
(7) M.A. (C)	Misc. Appeal (Compensation) e.g., Appeal under Section 173 of Motor Vehicles Act, Section 30 of Workmen Compensation Act etc.
(8) C.R.	Civil Revision
(9) Review Petition	Review petitions in all Civil Cases, including in Writ Petitions
(10) Tr. Pet. (Civil)	Petition for transfer of Civil Cases
(11) M.C.C.	All Miscellaneous Civil Cases not specifically categorized or mentioned in this Chapter such as those relating to restoration, modification or clarification etc. in a decided case
(12) Cr.A.	Criminal Appeal
(13) Acq. App.	Appeal under Section 378 of the Code of Criminal Procedure or under any other provisions of law against an order of acquittal
(14) Cr.Rev.	Criminal Revision
(15) Bail Applications
(i) M.Cr.C.	Bail applications for grant of regular bail
(ii) M.Cr.C. (A)	Bail applications for grant of anticipatory bail
(16) Cr.M.P.	The petitions of criminal nature including applications under Section 482 of the Code of Criminal Procedure (quashing) and all applications under any other provision of the Code of Criminal Procedure or under any law dealing with crimes or criminal matters, but will not include the applications filed under any provisions of the Constitution of India or a petition for bail or anticipatory bail.
(17) Tr. Pet. (Criminal) :	Petition for transfer of Criminal Cases
(18) Cr. Ref. :	Criminal Reference under Section 366/ 395 of the Code of Criminal Procedure
(19) Cont. Case :	The petitions for initiating proceeding for committing contempt of Court
(20) E.P. :	Election Petition - Petitions filed .under the Representation of the People Act, 1951
(21) Tax Case :	(TC) / 1TR / ITA / C.Ex.R. / C.Ex.A. / Comm. Tax / or any other Tax matters.
(22) Comp. Pet. :	Company Petition - Petitions /' Applications filed under the Companies Act, 1956
(23) Arbitration Application/Appeal :	All arbitration applications including, Applications under Arbitration Act, 1940 or under the Arbitration and Conciliation Act, 1996, including the applications for appointment of arbitrator under Section 11 (4), (5) or (6) of the 1996 Act. Appeals under the Arbitration Act, 1940 or the Arbitration and Conciliation Act, 1996
(24). I.A.	: Interlocutory Applications in pending civil cases
(25) M.( W).P./M.(Cr.).P./M.(C).P.	: This head denotes applications for grant of interim relief/stay or for vacating any such order in a case relating to its original head
(26) Cvt.	Caveat

Chapter-IX

Caveat

Chapter-X

Roster and Listing

A : Roster

B : Cause List and Misc. Instructions

Note: - (i) A matter shall be treated as fresh matter till the matter is admitted or notice is directed.

(ii) If a matter is admitted and the pleadings are complete then same shall be treated as final hearing matter.

(1) Fresh cases.

(2) Cases for orders on Interlocutory applications.

(3) Overnight part heard cases.

(4) After notice cases.

(5) Final disposal cases.

(6) Final hearing cases :

(1) if two days before the date of hearing the record has not been received or the matter is otherwise incomplete. However, as soon as the record is received and the matter becomes ready for hearing then same shall be included in the list at its original number. On such adjournment the Registrar (Judicial) shall take necessary steps to get the matter ready for listing, and if within a period of one month the Registry is not able to get the matter ready for listing then the matter shall be listed before the Court with an office report for direction;

(2) if before the date of hearing, death of a party is announced and thereby adjournment is necessitated on such adjournment the Registry shall initiate appropriate action in the matter in order to get the matter ready for listing;

(3) if before two days of hearing counsel for the parties agree for adjustment on account of some difficulty, then the adjustment be made and next dale of hearing shall be gi/en by the Registrar (Judicial) according to the convenience of the parties.

(ii) Where an interim order of stay or injunction is granted in respect of a liability to tax or demolition or eviction from public premises etc. then such a case shall be put on the fast track. Similarly, all matters involving tenders would also be put on the Fast Track.

(ii) Filing of Documents. - The Appellant shall, on the appeal being admitted, file all the essential papers within such period as may be fixed by the High Court for the purpose of the High Court understanding the scope of the dispute and for the purpose of passing interlocutory orders.

(iii) Printing or typing of Paper Book. - Subject to the order passed by the Court, printing and preparation of paper-books shall normally be done by the parties. After service of notice is effected, counsel for both sides should agree on the list of documents and evidence to be printed or typed and the same shall be made ready by the parties within the time to be fixed by the Court. Thereafter the paper book shall be got ready. It must be assured that the paper books are ready at least three months in advance before the appeal is taken up for arguments. Cause lists must specify if paper books have been filed or not.

(iv) Filing of Written Submissions and time for oral arguments. -

(a) Both the appellants and the respondents shall be required to submit their written submissions with all the relevant pages as per the Court paper-book marked therein within a month of preparation of such paper-books, referred to in para (iii) above.

(b) Cause list may indicate if written submissions have been filed. If not, the Court must direct that they be filed immediately.

(c) After the written submissions are filed (with due service of copy to the other side) the matter should be listed before the Registrar (Judicial) for the parties to indicate the approximate time, that will be taken for arguments in the appeal. Alternatively, such matters may be listed in the Court for deciding the approximate time duration and thereafter to fix a date of hearing on a clear date when the requisite extent of time will be available.

(d) In the event that the matter is likely to take a day or more, the High Court may consider having a Caution List/Alternative List to meet eventualities where a case gets adjourned due to unavoidable reasons or does not go on before a court, and those cases may be listed before a court where, for one reason or another the scheduled cases are not taken up for hearing.

(v) Court may explore possibility of settlement :

(a) At the first hearing of a First Appeal when both parties appear, the Court shall find out if there is a possibility of a settlement. If the parties are agreeable, even at that stage for mediation or conciliation, the High Court may make a reference to mediation or conciliation for the said purpose.

(b) If necessary the process contemplated by Section 89 of CPC may be resorted to by the Appellate Court so that the hearing of the appeal is not unnecessarily delayed. Whichever is the ADR process adopted, the Court should fix a date for a report on the ADR two months from the date of reference.

(i) (a) Appeals from interlocutory orders of the Single Judge in original jurisdiction matters including writs;

(b) Appeals from final judgements of a Single Judge in original jurisdiction;

(c) Other appeals permitted by any law to a Division Bench.

(ii) Appeals against interlocutory orders falling under category (i) (a) above should be invariably filed after advance notice to the opposite counsel (who has appeared before the Single Judge) so that both the sides will be represented at the very first hearing of the appeals. If both parties appear at the first hearing, there is no need to serve the opposite side by normal process and at least in some cases, the appeals against interlocutory orders can be disposed of even at the first hearing. If, for any reason, this is not practicable, such appeals against interim orders should be disposed of within a period of a month.

(iii) In cases referred to above, necessary documents should be kept ready by the counsel to enable the Court to dispose of the appeal against interlocutory matter at the first hearing itself.

(iv) In all Appeals against interim orders in the High Court, in writs or civil matters, the Court should endeavour to set down and observe a strict time limit in regard to oral arguments. In case of Original Side appeals arising out of final orders in a Writ Petition or arising out of civil suits filed in the High Court, a flexible time schedule may be followed.

(v) The practice direction in regard to First Appeal should mutatis mutandis apply in respect of Original Side appeals against final judgements of the Single Judge.

(vi) Writ Appeals arising from orders of the Single Judge in a Writ Petition should be filed with simultaneous service on the counsel for the opposite party who had appeared before the Single Judge or on the opposite party.

(ii) The endaevour should be to complete Track 1 cases within a period of six months. Track II cases within nine months. Track III cases within a year. Track IV and Track V cases within fifteen months.

(iii) Wherever an appeal is filed by a person in jail, and also when appeals are filed by State, the complete paper-books including the evidence, should be filed by the State within such period as may be fixed by Court.

(iv) In appeals against acquittals, steps for appointment of amicus curiae or State Legal Aid counsel in respect of the accused who do not have a lawyer of their own should be undertaken by the Registry/State Legal Services Committee immediately after completion of four weeks of service of notice. It shall be presumed that in such an event the accused is not in a position to appoint counsel, and within two weeks thereafter counsel shall be appointed and shall be furnished with all the papers.

Chapter-XI

Notice, Process Fee and Notice of Proceeding to Advocate General

A : Processes and Process Fee.

B : Other Fees

Note 1. The Advocate General and Remembrancer (Secretary) of Legal Affairs for the State of Chhattisgarh and the Law Reporter to the Government are exempted from the payment of the searching fees referred above.

Note 2. Where the fee for swearing or affirming an affidavit has been levied no fees shall be levied for filing the same, provided that this exemption shall not apply to the fee payable in original suits for filing documents, annexed to affidavits.

Note 3. Fees for taking affidavits or affirmations : Fees to be allowed to the Commissioner for Oaths and Affidavits deputed by the Registrar or the Office authorized for the purpose of the Court for taking affidavit or affirmation at the house of a party or any other place other than the Court-House, shall be as follows:

Note- No fee shall be charged for inspection of criminal records.

C : Service of Notice Upon Parties

D : Notice of Proceeding to Advocate General

Chapter-XII Paper

Books

(1) The size shall be of foolscap in folio.

(2) The type used in text shall be pica modern, solid, with italics where necessary, but long primer shall be used in printing accounts, tabular matter and notes.

(3) Every tenth line on each page shall be numbered, i.e., the tenth line shall be numbered 10, the twentieth line 20 and so on.

(1) Memorandum of Presentation;

(2) All the pleadings of all the parties;

(3) Issues and documents;

(4) Evidence of the parties, depositions, as well as documentary;

(5) Copies of the Judgements and decrees of the Courts below and all other papers/documents relevant and material for the disposal of the Presentation.

Chapter-XIII

Judgement and Decree

Table showing Cases decided

(ii) One copy may be supplied to the Officer on Special Duty, Parliament Secretariat, Parliament House, in matters pertaining to the provision of the Constitution of India or Laws made thereunder.

(iii) One copy may be supplied to the Secretary, Election Commission of India in matters relating to elections and election petitions.

Chapter-XIV

Information, Inspection of Records and Issuance of Copies

Certified Copies

Note - In cases where copies are required of signed judgements or orders etc.. the original signed orders shall remain in the file concerned and a copy thereof, duly signed in the margin by the Court Reader shall be sent to the Copying Section, and copies applied for shall be issued from such copies.

(1) Application received on..................................................................................................

(2) Applicant told to appear on..............................................................................................

(3) Applicant appeared on....................................................................................................

(4) Application (with or without further or correct particulars) sent to Record Room on......................................................................................................

(5) Application received from Record Room (with record or without Record, and for further or correct particulars, if any required) on..................................................................................................................

(6) Applicant given notice for further or correct particulars on.............................................................

(7) Applicants given notice for further funds on...............................

(8) Notice in SI. No. (6) or (7) complied with on..........................................................

(9) Copy read on.............................................................................................................

(10) Copy delivered on............................................................Copyist Comparer Head Copyist/Authorized official

Note. - The signatures of the person or Advocate to whom copy is so given shall also be obtained in the register in which the application was registered, as acknowledgment.

Chapter-XV

Deposit and Repayment of Money

(i) the name, description and address of the applicant claiming to be entitled to the money;

(ii) the capacity in which such applicant claims to be entitled to the money;

(iii) the cause, appeal, matter or proceeding in which, and the date of the order under which, the money, to which the application relates, was paid into the Court and the date and number of the deposit; and

(iv) the precise amount for the payment of which an order is applied for.

(1) add to the application a request that the amount due, less the postal commission payable, may be forwarded to his address by postal money order;

(2) obtain on the application the counter signature of a Magistrate as to his identity; and

(3) forward his application countersigned as aforesaid to the Registrar (Judicial) and, if the identity seems to be sufficiently established, the amount, less the postal commission payable, may, under an order of a Judge or of the Registrar (Judicial), or in the absence of the Registrar (Judicial), the concerned Registrar be sent to him by money order.

(i) Register of deposits received;

(ii) Register of receipts;

(iii) Register of payment orders issued;

(iv) Register of repayments of deposits;

(v) Ledger of security deposits; and

(i) General Cash-book;

(ii) Pass-book;

(iii) Register of payments made in the Court;

(iv) Register of money orders received.

(1) the guard file of Challans, the registers of deposits and receipts, the register of payment orders issued and the register of payments made in Court with the Cashier's general cash-book;

(2) the Treasury pass-book with the above; and

(3) the balance shown in the pre-emptory cash book with those in the general cash book.

Chapter-XVI

Preservation and Destruction of Civil and Criminal Records and Registers

A. Destruction of Records

1. Civil Records

(1) in original suits or papers other than those which are included in the D file of subordinate Civil Court.

(2) in all other civil proceedings the following:-

(i) Index.

(ii) Memorandum of appeal.

(iii) Petition for the exercise of the Court's power of revision.

(iv) Reference under Rule 1, Order XLVI, Civil Procedure Code or other law.

(v) Notice, with report of service in ex-parte cases.

(vi) Memorandum of objection under Rule 22 or 26 of Order XLI of the Code of Civil Procedure.

(vii) Security bond for cost filed by an appellant.

(viii) Petition for substitution, addition or striking out of name of parties or for substitution for names of legal representatives of a deceased party to the proceeding including petition for appointment of a next friend or guardian.

(ix) Affidavits except affidavits presented with petitions.

(x) Depositions of parties or witness taken in this Court or by the lower Court on remand.

(xi) Commissions' proceedings held thereunder and reports and examination of Commissions.

(xii) Documents admitted in evidence in the Court.

(xiii) Orders impounding a document.

(xiv) Order imposing a fine on a witness.

(xv) Application to refer to arbitration, references to arbitration, the award or other final return of the arbitrators with the proceedings, depositions and documents submitted therewith the Court's order thereon.

(XVi) Petitions and instruments of withdrawal, compromise or confessions of judgements.

(xvii) Order-sheets including interlocutory orders.

(xviii) The Court's judgment or final orders.

(xix) The decree and all documents relating to the preparation or amendments thereof.

(xx) Copy of the lower Court's judgement.

(xxi) Intimation from a Debt Conciliation Board regarding the decision of proceedings pending before it.

(xxii) Power of attorney or memorandum of appearance.

(xxiii) Petition for the re-admission of any civil proceeding dismissed for default or for the rehearing of any civil proceedings decreed ex-parte with any affidavit or other documents filed therewith.

(xxiv) Petition for review of judgment with any affidavit or other document filed therewith.

(xxv) Petition for amendment of decree with any affidavit or document filed therewith.

(xxvi) Judgement or final order on petitions referred to in (xxiii) to (xxv) above (both inclusive).

(xxvii) Reference under Section 113 and/or Rule 1 of Order XLVI of the Code of Civil Procedure, 1908, or any other law, with the final order.

(xxviii) Note-sheets relating to the preparation and printing of the Supreme Court appeal record.

(xxix) Certified copy of order granting special leave to appeal to the Supreme Court.

(xxx) Certified copy of judgement and order of the Supreme Court.

(xxxi) Two copies of the printed record (paper-books).

(xxxii) Certified copy of a stay order of the Supreme Court.

(xxxiii) Lists A and B of the record.

(xxxiv) Memoranda to Counsel issuing List A and B.

(xxxv) Objections by parties to Lists A and B.

(xxxvi) List of documents showing arrangement of documents in File B.

(xxxvii) Correspondence with the Registrar of Supreme Court.

(xxxviii) Certificate regarding security deposit by the appellant.

(xxxix) Certified copy of an order of the Supreme Court giving directions regarding preparation of printed records, etc.

(xl) Office copy of List B.

Note. - The following papers are indicated for facility of reference as belonging to File B:-

(1) Certificate for legal practitioner's fee.

(2) Copy of lower Court's decree.

(3) Proceeding calling for the record of directing the issue of a notice.

(4) Notices.

(5) Lower Court's proceeding forwarding the record or notice served on respondent.

(6) Petition for postponement of execution or of sale, or for the issue of an injunction.

(7) Proceeding directing the issue of a notice to show cause.

(8) Notice to show cause, with the report of service.

(9) Respondent's application for security for cost being taken from the appellant.

(10) Petition for adjournment.

(11) Petition for records or account-books to be sent for.

(12) Petition for return of documents.

(13) Application for copies.

(14) Other applications which have been disallowed.

(15) Papers relating to preparation of estimates together with the lists of documents to be included in the paper-book and payment purchase.

(16) Translations of vernacular papers.

(17) Paper-books.

(18) Applications for preparing lists A and B, estimate of costs and depositing security.

(19) Application for extension of time of condoning delay in depositing the security and printing costs and filing objections to Lists A and B.

(20) Notices to the respondents of admission of appeal and to the parties regarding despatch of printed records to the Supreme Court.

(21) Bills prepared for the office work and the Printer's bills.

(22) Applications and affidavits for expediting the preparation of the printed record.

(23) Correspondence with the press.

(24) Lists of mistakes and defects detected in the printed paper-book.

(25) Postal acknowledgments etc.

(26) Correspondence with the solicitors.

(27) Applications for copies of printed paper-books.

(28) Transcript of record prepared for the Press.

(29) Profits-first and final.

(30) Surplus copies of the printed records (paper-books).

(1) Index.

(2) Judgements and final orders of this Court with compromise, if any, on which the decree is based.

(3) Decrees.

(4) Petitions for withdrawing a case.

(5) Note-sheets relating to the preparation and printing of the Supreme Court Appeal Record.

(6) Certified copy of order granting special leave to appeal to the Supreme Court.

(7) Certified copy of judgement and order of the Supreme Court.

(8) Two copies of the printed record (paper-book), of the surplus copies of the printed paper-book, shall be undertaken one year after receipt of the judgement and order of the Supreme Court without any reference to the litigants or Advocates concerned, provided however, that where such litigants apply to the Registrar, through their Advocates for the return of such copies, they may he returned to such Advocates, provided that the application for return is made at least one calendar month before expiry of the aforesaid period. No notice to take back such copies will be issued from the High Court.

Note. - When a grant of probate or letters of administration with a copy of the will annexed has been made, the original will shall forthwith be forwarded to the District Registrar as required by rule of the Rules published in the Registration Department Notification Nos. I925A and 1925-B, dated the 4th December. 1919, and Judicial Department Notifications Nos. 78/202-A-V and 79 of 202-B-V. dated the 4th March, 1920.

(i) where the case is one in which an appeal to the Supreme Court is not allowed, when the case has been disposed of; and

(ii) where the case is one in which an appeal to the Supreme Court is allowed, when the time prescribed for such appeal has elapsed and no appeal has been preferred, or, if such appeal has been preferred, when the appeal has been disposed of.

II. Criminal Records

(1) Index.

(2) The memorandum of appeal or petition lot revision or reference with a translation into English if the memorandum or petition is in the vernacular.

(3) Depositions of parties or witnesses taken in this Court or by the lower Court on remand.

(4) Order-sheet.

(5) Judgement or order of the High Court.

(6) Warrant.

(7) Power of attorney and memorandum of appearance.

(1) Criminal Appeals in non-bailable cases except summarily dismissed ............ 14 years from the date of final order.

(2) Criminal Appeals in non-bailable cases which have been summarily dismissed and Criminal Appeals in bailable case ......... 6 years from the date of final order.

(3) Criminal Revision .............. 6 years from the date of final order.

(4) Miscellaneous Criminal Cases ..... 6 years from the date of final order :

III. General Rules

B. Destruction of Registers

(i) List of Register to. be preserved permanently.

(ii) List of Register to be eliminated after the expiry of prescribed period.

Section A - Registers to be preserved for 35 years.
Section B - Registers to be preserved for I I years.
Section C Registers to be preserved for 12 years.
Section D Registers to be preserved for 6 years.
Section L Registers to be preserved for 3 years.
Section F - Registers to be preserved for I year.

Part (I)

List of Registers to be Preserved Permanently

1. Register of Suits.

2. Register of First Appeals.

3. Register of Second Appeals.

4. Register of Miscellaneous Appeals.

5. Register of Writ Petitions.

6. Register of Writ Appeals

7. Register of Civil Revisions.

8. Register of Miscellaneous Civil Cases.

9. Register of Criminal Appeals.

10. Register of Criminal Revisions.

11. Register of Sentences of death, submitted for confirmation.

12. Register of Records destroyed.

13. Register of Recognized clerks of Advocates.

14. Office Order Book.

15. Register of flection Petitions.

Part (2)

List of Registers to be Eliminated after the Expiry of a Prescribed Period

Description of Registers

Section A (35 Years)

1. Register of Civil Court Deposit Receipts.

2. Register of Repayment of Civil Court Deposits.

Section B (14 Years)

1. Cashier's (General Cash Account).

Section C' (12 Years)

1. Book of Deposit Repayment Vouchers.

2. Correspondence Registers.

3. Cashier's Account Book.

4. Register of Elimination of Records.

Section D (6 Years)

1. Head Copyist's Register of Application for copies.

2. Head Copyist's Detailed Account Book.

3. Head Copyist's Account Book.

4. Head Copyist's Duplicate Receipt Book.

5. Challan-Book of money sent into the Treasury.

6. Remittance List.

7. Register of monthly Business Statements.

8. Register of Miscellaneous Criminal Cases.

9. Register of Records received from the Lower Courts.

10. Register of Records dispatched.

11. (Cashier's) Book of Receipt for money.

12. Register of progress of cases in the pending and Paper-book Branches (Civil).

13. Head Copyist's Pass Book A and B.

14. Head Copyist's List of unexpected advances.

15. Estimator's Register of Estimates prepared.

Section E (3 Years)

1. Register of Inspection of Records.

2. Copying Branch Register of daily disposals.

3. Book of Requisition for Records (Civil and Criminal).

4. Register of work done daily in the Copying Section.

5. Book of Intimation to Lower Court of admission of Appeal.

6. Book of acknowledgment of Records returned.

7. Register of Applications received by post.

8. Register of process issued.

9. Register of progress of cases in the pending and Paper-book Branches (Criminal).

10 Consolidated Register of Bills of Costs for Paper-books.

11 Register of records deposited in Record Room.

Section F (1 Year)

1. Attendance Roll.

2. Disposal Ledgers.

3. Register showing work done daily by the Supreme Court Clerk.

4. Register showing work done daily by each sectioner in the Supreme Court Copying Sections.

5. Cause Book til petitions.

6. Register of Receipts and issues of forms.

7. Register showing preparation of Records of cases for transmission to Supreme Court.

8. Register of distribution of work in the Translation Section.

9. Register of work done by Translators.

10. Register of work done by Notice Clerk.

11. Register of work done by Estimators.

12. Register of daily out-turn of typist in the Paper-Book Branch.

13. Consolidated Register of work done daily by each Translator.

Note: - Any other registers and papers of ephemeral nature for the preservation of which no specific period has been prescribed shall be destroyed at the end of one year.

Chapter-XVII

A : Rules Under Section 34 (I) of the Advocates Act, 1961

(i) An application for bail or reduction, enhancement or cancellation of bail in the case;

(ii) An application for transfer of the case from one Court to another;

(iii) An application for stay of the case pending disposal of a civil proceeding in respect of the same transaction out of which the case arise;

(iv) An application for suspension, postponement or stay of the execution of the order or sentence passed in the case:

(v) An application for the return, restoration or restitution of the property as per the order of disposal or property passed in the case;

(vi) An application for leave to appeal against an order of acquittal in the case;

(vii) Any appeal or application for revision against any order or sentence passed in the case;

(viii) A reference arising out of the case;

(ix) An application for review of an order or sentence passed in the case or in an appeal, reference or revision arising out of the case;

(x) An application for making concurrent sentences awarded in the case or in an appeal, reference, revision or review arising out of the case;

(xi) An application relating to or incidental to or arising in or out of any appeal, reference, revision or review arising in or out of the case

(including an application for leave to appeal to the Supreme Court);

(xii) Any application or act for obtaining copies of documents or for the return of articles or documents produced or filed in the case or in any of the proceedings mentioned hereinbefore;

(xiii) Any application or act for obtaining the withdrawal or the refund or payment of or out of the moneys paid or deposited in the Court in connection with the case or any of the proceedings mentioned here in before (including moneys paid or deposited for covering the costs of the preparation and the printing of the Transcript Record of Appeal to the Supreme Court);

(xiv) Any application for the refund of or out of the moneys paid or recovered as fine or for the return, restitution or restoration of the property forfeited or confiscated in the case or in any appeal, reference, revision or review arising out of the case as per final orders passed

(xv) Any application for expunging remarks or observations on the record of or made in the judgement in the case or any appeal, reference, revision or review arising out of the case; and

(xvi) Any application or proceeding for sanctioning prosecution under Chapter XXVI of the Code of Criminal Procedure, 1973, or any appeal or revision arising from and out of any order passed in such an application or proceeding, shall be deemed to be proceedings in the case :

(1) Advocates other than lady advocates,-

(i) a black buttoned up coat, chapkan, achkan, black sherwani and white bands with Advocates' Gowns, or

(ii) a black open breast coat, white shirt, white collar, stiff or soft, and white bands with Advocates' Gowns. In either case long trousers (white, black striped or grey) or Dhoti.

(2) Lady Advocates,-

(i) Black and full or half sleeve jacket or blouse, white collar stiff or soft, with white bands and Advocates' Gowns.

White blouse, with or without collar, with white bands and with a black open breast coat with Advocates' Gowns.

OR

(ii) Sarees of long skirts (white or black of any mellow of subdued colour without any print or design) of Flare (white, black or black striped or grey) or Punjabi dress churidar kurta or salwar kurta with or without dupatta) white or black with white bands and Advocates' Gowns.

B : Senior Advocate

Rules Framed by the High Court of Chhattisgarh in Exercise of the Powers Conferred Under Section 16 (2) of the Advocates Act, 1961

(i) Name

(ii) Qualifications

(iii) Date of Birth

(iv) Permanent Address

(v) Address to which communications are to be sent.

(vi) Date of enrollment as Advocate and where enrolled.

(vii) Number in the roll of advocates maintained by the State Bar Council and the date on which enrolled.

(viii) Whether a member of any Association of Lawyers? If so, details.

(ix) Number of years' practice (or judicial service) and in which Court?

(x) Whether has specialized in any field of law? If so, details.

(xi) Whether was a chamber junior to any lawyer? If so, furnish the name of such Lawyer/Lawyers and the period spent as such.

(xii) Whether any junior Lawyer is attached to his chamber? If so, the name of such Lawyer and the period held as such.

(xiii) (a) Since when has been an assessee under the Income Tax Act in respect of his profession?

(b) What is the gross income returned for the last 3 years and the net income on which he has been assessed?

(xiv) Whether in the panel or holds any office under the State or Central Government?

(xv) Reference to any important matter in which he has appeared.

(xvi) Whether he had to his credit any Journal? If so, details.

(xvii) Whether has attended or participated in any seminar/conference relating to law?

(xviii) Whether connected with any faculty of law? If so, details.

(xix) Has any application for designation as Senior Advocate been made to the High Court of Chhattisgarh or any other court before? If so, with what result?

(xx) Whether is ordinarily practicing within the jurisdiction of the High Court of Chhattisgarh?

(xxi) Other information/particulars, if any, including legal aid work.

Signature of the Advocate
furnishing information

C : Legal Practitioner's Clerk

(1) The expression 'recognized clerk' means a clerk employed by a legal practitioner and permitted as such to have access to the Court and the Registry in connection with his clerical work.

(2) Two or more clerks of a legal practitioner may be recognized if the extent of practice necessitates their employment. Special care should be taken to see that this condition is satisfied in the case of practitioners having less than ten years' standing.

(3) The Registrar General shall maintain in the following form, a register of all recognized clerks :-

Register of recognized clerks

Note - The register will be open for inspection on payment of the usual fees prescribed for inspection of registers.

"I beg that (name) ................................ son of .............aged ......... resident of............. may be recognized as my clerk.

(ii) The application shall state the legal practitioner's standing at the Bar, the name or names of the recognized clerks, if any, already in his service, and the educational qualifications of the person proposed to be employed as a recognized clerk.

Note- Two legal practitioners cannot be allowed to engage a single clerk. I f a legal practitioner cannot employ a separate clerk he should do his own work. But one clerk may be allowed for two closely related legal practitioners, such as father and son or brothers.

(a) to present applications signed by his master for-

(i) copies of records,

(ii) return of documents,

(iii) issue of process with diet-money, if any,

(iv) payment of incidental costs,

(v) translation and typing of documents.

(b) to inspect records if authorized by his master and sanctioned by the Court or other office empowered to do so;

(c) to file powers of attorney in favour of his master; and

(d) to identify, if required and if in a position to do so, persons making inspection of records or swearing affidavits.

(ii) Acts which the law requires to be done by a party or his recognized agent, or by the pleader duly appointed on his behalf, such as the presentation of a memorandum of appeal shall not be allowed to be done by a recognized clerk.

(iii) When a recognized clerk receives any money from his master's employer he shall give to the employer a receipt for the amount received by him specifying exactly what for the money was received, e.g., writing fees or costs, and if for costs, for what costs, e.g., process-fee, pleader's fee etc. The details shall be set out separately either in the receipt itself or on a separate piece of paper attached to it.

(iv) No writing fee exceeding the rate prescribed for the time being for petition writers shall be included in the taxed costs and no such fee shall be taxed unless a certificate signed by the clerk and countersigned by the pleader is filed before the date of decision :

Note. - Proceedings taken against clerks under this rule are administrative and not judicial proceedings.

D : Prevention of Touts

(i) 'tout' means a person who procures, in consideration of any remuneration moving from any advocate or from any person acting on his behalf, the employment of such advocate in any legal business, or who proposes to or procures any advocate, in consideration of any remuneration moving from such advocate or from any person acting on his behalf, the employment of the advocate in such business, or who, for purposes of such procurement, frequents the precincts of the Court.

(ii) the passing of a resolution by the Supreme Court Bar Association or by a High Court Bar Association declaring any person to be a tout shall be evidence of general repute of such person for the purpose of this rule.

Chapter-XVIII

Rules Under Special Acts

(A) Rules for the Disposal of Election Petitions Filed under the Representation of the People Act, 1951

(1) "the Act" means the Representation of the People Act, 1951;

(2) "the Code" means the Code of Civil Procedure, 1908;

(3) "the Court" means the High Court of Chhattisgarh at Bilaspur.

(4) "the Judge" means the Judge or Judges of the Court who, from time to time, have been assigned by the Chief Justice under subsection (2) of Section 80-A of the Representation of the People Act. 1951, for exercising the jurisdiction of the High Court under subsection (1) of Section 80-A of the Act;

(5) "the Commission" means the Election Commission of India.

(1) typewritten or printed fairly and legibly on foolscap size paper of reasonable quality, one side of the paper only being used, leaving a quarter inch margin on the left and at least 1½ inches open space on the top and bottom of each sheet;

(2) written in English, numbering separately the paragraphs thereof;

(3) couched in proper language, and in conformity with Sections 81, 82 and 83 of the Representation of the People Act. 1951.

(1) the name of the street, lane or municipal ward and the number of the house, if any;

(2) the name of the town or village;

(3) the post office: and

(4) the tehsil and the district.

Scale

Note 1. - Travelling allowance will be payable for the shortest possible route.

If in addition to travelling by rail a witness is required to travel by bus also, the actual bus fare paid for such part of the journey shall also be admissible for travelling allowance.

Note 2. - Diet allowance shall be payable, irrespective of the distance travelled, for the actual time required for journey each way and also for the time taken in giving evidence and for the time of detention necessary for the purpose of giving evidence. A part of the day shall be counted as equal to a day.

Note 3. - The Registrar (Judicial) of the Court shall decide as to which class a witness belongs or which of the alternative modes to travelling should be allowed in a particular case. A witness dissatisfied by his decision may request that a reference be made to the Judge. The Judge shall thereupon give such directions as he thinks just and proper in the case.

(B) Rules under the Bankers' Books Evidence Act, 1891

(C) Rules Under the Chartered Accountants Act, 1949

(1) The finding of the Council;

(2) The Report of the Disciplinary Committee;

(3) Complaint or information;

(4) Written statement in defence;

(5) Deposition of witnesses, affidavits, exhibits and other oral and documentary evidence.

(6) Notes of the hearing before the Disciplinary Committee.

(7) Such other papers as were before the Disciplinary Committee and the Council as the Council may consider relevant or the High Court may require for the disposal of the case.

Annexure

Form of Notice

In The High Court of Chhattisgarh At Bilaspur

Miscellaneous Civil Case (Ch. Acc.) No.................... of............

(1).................Member of the Institute, the Respondent (above named).

(2) Secretary to the Council of the Institute of Chartered Accountants of India.

(3) Secretary o the Government of India (Ministry of Finance), New Deihi.

By Order of the High Court
Section Officer

(D) Rules under Section 4 of the Powers of Attorney Act, 1882

(1) Description of documents;

(2) Date;

(3) By whom deposited; and

(4) When deposited.

(E) Rules Under section 73 of the Copyright Act, 1957

(1) `Act' means the Copyright Act, 1957;

(2) Registrar of Copyright' includes the `Deputy Registrar of Copyright' to whom any particular function of the Registrar of Copyright may be assigned in pursuance of Section 10 (2) of the Act;

(3) `Board' means the `Copyright Board' constituted under Section 11 (i) of the Act;

(4) `Court' means the High Court of Chhattisgarh at Bilaspur.

(5) `Registrar' and `Deputy Registrar' mean, respectively, Registrar

(Judicial) and the Deputy Registrar of the High Court of Chhattisgarh;

(F) Rules under the Contempt of Courts Act, 1971

The High Court of Chhattisgarh (Contempt of Court Proceedings) Rules, 2007

(1) 'Act' means the Contempt of Courts Act, 1971 (Act 70 of 1971);

(2) `High Court' means the High Court of Chhattisgarh at Bilaspur;

(3) 'Code' means the Code of Criminal Procedure, 1973 (Act 2 of 1974);

(4) 'Subordinate Court' means any court subordinate to the High Court of Chhattisgarh;

(5) `Registrar' means the Registrar (Judicial) of the High Court and shall include Additional/Deputy/Assistant Registrars;

(6) All other words and expressions used in this Part (F) of these rules but not defined therein shall have the meanings respectively assigned to them in the Act;

Notices

Enquiry

Contempt of Courts Case

Form No. 1

Notice to Accused

In The High Court of Chhattisgarh, Bilaspur

Contempt Case (Criminal/Civil) No.

Registrar

*Strike off if unnecessary.

Contempt Of Courts Case

Form No. 2

Warrant for Production of Accused

In the High Court of Chhattisgarh, Bilaspur

Contempt Case (Criminal/Civil) No.

In Re ....................................

The Superintendent of Police
........................ District.

Registrar

Contempt Of Courts Case

Form No. 3

Warrant of Commitment to Prison

In the High Court of Chhattisgarh, Bilaspur.

Contempt Case (Criminal/Civil) No.

In Re......................

The Superintendent of Jail
..........................

Registrar

(G) Rules for Regulating Testamentary and Intestate Proceedings

Rules of Procedure

(i) `the Act' means the Indian Succession Act, 1925, as from time to time amended or modified.

(ii) 'Registrar' means the Registrar of the High Court, or such officer of such Court as may be authorized by the Chief Justice to perform such duties as are by these rules assigned to the Registrar.

(iii) `Schedule A' means the Schedule attached to this Rule.

(iv) `Will' includes a codicil.

(v) All other words and expressions used in this Rule but not defined herein shall have the meanings respectively assigned to them in the Act.

(i) an affidavit of one of the attesting witnesses, if procurable (in Form No. 2 of Schedule-A).

(ii) an affidavit of valuation in the form set forth in Schedule 3 of the Court-fees Act, 1870, and

(iii) a Schedule of property of the deceased (in Form No. 3 of Schedule-A).

(ii) Where an application for a grant of representation such as probate, letters of administration or succession certificate is applied for within six months of the death of the deceased, the executor of the deceased shall annex to the affidavit of valuation to be filed in Court under Section 19-1 of the Court Fees Act, 1870, an account of all the property in respect of which estate duty is payable upon the death of the deceased.

Contentious Business

Schedule-A

Forms

Form No. 1

Petition for Probate of a Will

[See Rule 365 (4)]

(Title)

(i) ..................(Set out full names and address showing

(ii) ........... relationship of each to the deceased and

(iii) .......... also specifying who are minors).

.............
Petitioner.

(a) Insert name in full and profession, if Deceased was a bachelor or spinster that should be stated.

(b) Insert name of ti e Deceased.

(c) Or, had a fixed place of abode within.

(d) State where.

(e) Or, one of the executors.

(f) Or, according to the tenor thereof.

(g) Full particulars of debts due by the estate including name of creditors, of claim and the dates when they became due must be given in the Schedule.

(h) Here state what law.

(i) Or, if made, state to what Court, by what person and proceedings has been had.

(j) Or, throughout the territory of India.

Form No. 2

Affidavit of Attesting Witnesses

[See Rule 365 (4) (i)]

(Title)

In the Matter of the petition for probate of the last Will and Testament of Deceased

Affidavit

Declarant

....................
(Signature)
(Designation)

Form No. 3

Schedule of Property of the Deceased

[See Rule 365 (4 (iii)]

(Title)

Petition for ............ Petitioner

Annexure A

Valuation of the movable and immovable property

	Rs. P.
Cash in the house. - and at the banks, household goods, wearing apparel, books, plate, jewels, etc.	.................................................................
(State estimated value according to best of executor's or administrator's belief)
Property in Government Securities transferable at Public Debt Office.
(State description and value at the price of the day; also the interest separately calculating it to the time making the application.)	.................................................................
(State description giving, in the case of houses, the assessed value, if any; and the number of years' assessment, the market value is estimated at, and. in the case of land, the area, the market value and all rents that have accrued.)	.................................................................
Lease hold property-
(If the Deceased held any leases for years determinable, state the number of years' purchase, the profit rents estimated to be worth and the value of such, inserting separately arrears due at the date of death and all rents received or due since that date to time of the making the application.)	.................................................................
Property in public companies-
(State the particulars and the value calculated at the price of the day; also the interest separately, calculating it to the time of making the application. Policy of insurance upon life money out on mortgage and other securities, such as bonds, mortgages, bills, notes, and other securities, for money.)	..................................................................
(State the amount of the whole, as the interest separately calculating it to the time of making the application.)
Book Debts-
(Other than bad.)
Stock in trade-
(State the estimated value, if any.)
Other property not comprised under the foregoing heads-
(State the estimated value, if any.)	..................................................................
Total
Deduct amount shown in Annexure B not subject to duty	.................................................................
Net total
	...................................................................
	Petitioner

Annexure B

Schedule of debts etc.

(a) Pull particulars of debts with names of creditors and dates of debts must be given.

Form No. 4

Petition for Letters of Administration

[See Rule 365 (5)]

(Title)

(1) That the above named ........... died at on or about the ..... day of 20.....

(2) That the said Deceased at the time of his death left (b) property

(3) That the said Deceased died intestate and that due and diligent search has been made for a will but none has been found.

(4) That the said Deceased left him surviving as his only next-of kin (or, the following legal representatives) according to (c) ................. law.

(See out the full names and addresses showing the relationship of each to the Deceased and specifying who are minors.)

(5) That the Petitioner ............. (d) of the ........... Deceased claims to be entitled to a ...... share of his estate.

(6) That the petitioner has truly set forth in Annexure I to this affidavit of valuation filed herewith all the property and credits which the deceased died possessed of or entitled to at the time of his death which have or are likely to come to the petitioner's hands, and, so far as the Petitioner has been able to ascertain, or is aware, there is no property and credits other than what are specified in Annexure I aforesaid.

(7) That the petitioner has also truly set forth in Annexure II to his affidavit aforesaid (e) all the items that by law he is allowed to deduct.

(8) That the said assets exclusive of what the Deceased may have been possessed of or entitled to as a trustee for another and not beneficially or with power to confer a beneficial interest and also exclusive of the items mentioned in the said Annexure II but inclusive of all rents, interest and dividends and increased value since the date of his death are under the value of Rs.................

(9) That the (f) application has been made to any District Court or to any High Court for Probate of any Will of the said Deceased or Letters of Administration with or without the Will annexed to his property and credits.

(10) That the Petitioner hereby undertakes duly to administer the property and credit of the said Deceased and to make a full and true inventory thereof and exhibit the same in this Court within six months from the date of the grant of Letters of Administration to him and also to render to this Court a true account of the said property and credits within one year from the said date.

..............
Petitioner

(a) Insert name in full and profession. If Deceased bachelor or spinster that should be stated.

(b) Or had a fixed place of abode within

(c) Here state what law.

(d) State the relationship to the Deceased.

(e) Full particulars of debts due by the estate including names of creditors amounts of claims and the dates when they became due must be given in the Schedule.

(f) Or, if made state to what Court by what person and what proceedings Lave been had.

(g) Or, throughout the territory of India.

Form No. 5

Petition for Letters of Administration With Will Annexed

[See Rule 365 (6)]

(Title)

(1) That the above named .................. (b) died at..........on or about the day of ........ 20....

(2) That the said Deceased at the time of his death left (c) property within the Chhattisgarh.

(3) That the writing hereto annexed and marked `A' in his last Will and Testament.

(4) That the said Will was duly executed .................. (d) on the day of ...... 20....

(5) That by the said Will the Deceased appointed (e) sole Executor thereof, but he has since died, namely on the ............ day of...... 20... without proving the said Will, and that the Petitioner is the (f) of the Deceased.

(6) That the Petitioner has truly set forth in Annexure I to his affidavit of valuation filed herewith all the property and credits which the Deceased died possessed of or entitled to at the time of, his death which have or are likely to come to his hands, so far as the Petitioner has been able to ascertain, or is aware, there are no property and credits other than what are specified in Annexure I aforesaid.

(7) That the Petitioner has also set forth in Annexure II to his affidavit aforesaid (g) all the items that by law he is entitled to deduct.

(8) That the said assets, exclusive of what the Deceased may have been possessed of or entitled to as a trustee for another or others and not beneficially or with power to confer a beneficial interest, and also exclusive of all rents, interest and dividends and increased value since the date of the Deceased's death are under the value of Rs............

(9) That the said Deceased left him surviving the following relatives as his only next-of-kin according to (h) ............ law:-

(i) ...... (Set out names and addresses showing

(ii) .......... relationship of each to the Deceased and

(iii) ........ also specifying who are minors).

(10) That no (i) application has been made to any District Court or to any other High Court for probate of any Will of the said Deceased or Letters of Administration with or without the Will annexed to his property and credits.

(11) That the Petitioner hereby undertakes duly to administer the property and credit of the said ......... and in any way concerning his Will by paying first his debts and then the legacies therein bequeathed so far as the assets will extend and to make a full and true inventory thereof and exhibit the same in this Court within six months from the date of grant of Letters of Administration to the Petitioner and also to render to this Court a true account of the said property and credits within one year from the said date.

............
Petitioner

(a) Insert name in full and profession. If Deceased was a bachelor or spinster that should be stated.

(b) Insert the name of the Deceased.

(c) Or, had a fixed place of abode within.

(d) State where.

(e) Or, no executor as the case may be.

(f) Enter relationship.

(g) Full particulars of debts due by the estate including names of creditors amounts of claims and dates when they become due must be given in the Schedule.

(h) Here state what law.

(i) Or, state If prior application made.

(j) Or, throughout the territory of India.

Form No. 6

[See Rule 365 (7) (i)]

Petition for succession certificate in respect of certain sureties/debts belonging to deceased

In the High Court of Judicature at Bilaspur.

Testamentary and interested Jurisdiction.

................................................................ Petitioner

Or

.............
Petitioner

(a) State Law.

(b) State relationship to the Deceased.

(c) Mention the purpose for which the certificate is required.

(d) Or if made, state to what Court, by what person and what proceedings have been taken.

Form No. 7

[See Rule 365 (7) (i)]

Petition for Succession Certificate In Respect of Certain Securities Belonging

Testamentary And Intestate Jurisdiction.

..........................................................................Petitioner

...........
Petitioner

Form No. 8

[See Rule 365 (8)]

Certificate that Court Fee has been Made

..............
Registrar

Form No. 9

[See Rule 365 (9)]

Certificate That Court-Fee has Been made

..........
Registrar

Form No. 10

[See Rule 365 (22)]

Citation (Ordinary Form)

(Title)

Citation

Deputy Registrar

......................
......................
......................

Form No. 11

[See Rule 365 (22)]

Citation (by Advertisement)

(Title)

Citation

Deputy Registrar.

Form No. 12

[See Rule 365 (27)]

Bond (Ordinary Form)

(Title)

Bond

Form No. 13

[See Rule 365 (30)]

Bond (Insurance Co.)

(Title)

Bond

(And if it shall hereafter appear that any last Will or testament was made by the said Deceased and the executor or executors therein named to exhibit the same into the High Court making request to have if allowed and approved accordingly, if the above bounded being thereunto required, do render and deliver the letters of Administration to him/them granted (approbation of such testament being first had and made in the said High Court) then this obligation to be void and of no effect, else to remain in full force.

Form No. 14

[See Rule 365 (35)]

Inventory

(Title)

Inventory

(To be filed within six months from grant of probate or letters of administration)

Property in possession of executor or Administrator

Form No. 15

[See Rule 365 (35)]

Account

(Title)

Account

(To be filed within one year from grant of probate or letter of administration)

Form No. 16

[See Rule 365 (38)]

Caveat

(Title)

Caveat

(Name, address, description and occupation of Caveator).

Let nothing be done in the matter of the estate of the above named deceased, who filed at ................. on or about the ........ day of ..... 20.. without due notice to the above-named Caveator.

Yours faithfully,

Form No. 17

[See Rule 365 (38)]

Notice of A Caveat

(Title)

Yours faithfully,
Registrar

(H) Rules Under Sections 14 and 21 of the Hindu Marriage Act, 1955

(i) The name of the Court in which the petition is presented:

(ii) The name of the parties, their ages, description and places of residence.

(iii) the place and dale of marriage;

(iv) The principal addresses at which the parties to the marriage reside or last resided together, within the jurisdiction of the Court.

(v) Whether there is any living issue of the marriage, and if so, the names and dates of birth of such issues;

(vi) Whether there have been in any Court in India previous proceedings with reference to the marriage by or on behalf of either of the parties, and if so. the particulars and the results of such proceedings;

(vii) Details of the facts specified in Section 20 (1) of the Act so far as they are known to the petitioner. In particular the details shall include-

(a) If the petition is for restitution of conjugal rights, the date when and the circumstances in which the respondent withdrew from the society of the petitioner;

(b) If the petition is for judicial separation-

(i) the date and place of the desertion, cruelty, or sexual intercourse which is made the grounds for relief and in case of sexual intercourse, the name and address of the person or persons with whom the respondent had sexual intercourse;

(ii) the period of leprosy, venereal disease or unsoundness of mind which is made the ground for relief;

(c) If the petition is for a decree of nullity on the grounds of contravention of Section 5 (i) of the Act, the name and address of the spouse;

(d) If the petition is for a decree of nullity on the grounds specified in clause (c) of Section 12 (1) of the Act, the dale and particulars of the force or fraud, as the case may be, by which the consent was obtained and the date on which the force ceased to operate or the fraud was discovered;

(e) If the petition is for divorce on the ground of-

(i) Conversion, unsoundness of mind, leprosy, venereal disease, renunciation of the world or another marriage, the date and place of the act or the particulars of the disease;

(ii) Adultery, rape or sodomy, the date and place of the act or acts and the name and address of the person or persons with whom these acts were committed by the respondent;

(iii) Presumption of death, the last place of co-habitation of the parties, the circumstances in which the parties ceased to cohabit, the date when and the place where the respondent was last seen or heard of and the steps which have been taken to trace the respondent.

(viii) The property mentioned in Section 27 of the Act, if any relief is claimed in respect thereof;

(ix) Relief or reliefs.

(i) The application shall be accompanied by the petition intended to be filed.

(ii) The application shall be supported by an affidavit made by the applicant and shall state the following particulars:-

(a) the ground on which the application is made;

(b) particulars of the hardships or depravity alleged;

(c) whether there has been any previous application for this purpose, is so, its details;

(d) whether there are any living children of the marriage, and if so, their names and dates of birth or ages, and where and with whom they are residing;

(e) whether any, and if so, what attempts for reconciliation have been made;

(f) any other circumstances which may assist the Court to determine the question whether there is reasonable probability of a reconciliation between the parties.

(iii) Notice of the application along with the copy of the application and of the petition shall be served on the respondent.

(iv) When the Courts grants leave, the petition shall be deemed to have been duly filed on the date of the said order.

(I) Rules under section 50 (1) except clauses (A) & (I) of the Guardian and Wards Act, 1890

Chhattisgarh Guardians and Wards Rules, 2007

(i) That he shall not remove the ward from the limits of the Court's jurisdiction (Section 26 of the Act).

(ii) That he should take due care of the properties entrusted to him in the manner stated in Section 27.

(iii) That he is not authorized to make transfers or do any of the acts mentioned in Sections 28 and 29 without the permission of the Court.

(iv) That in the ease of a guardian, other than the Collector, his powers are liable to be restricted or extended by order of the Court (Section 32).

(v) That he can, in the case of necessity, submit any question relating to the management of the property of his ward for the opinion or advice of the Court (Section 33).

(vi) That in cases mentioned in Sections 35 and 36, the remedies provided therein are available against him.

(vii) That for reasons stated in Section 39, he is liable to be removed from his office.

(viii) That for reasons given in Sections 44 and 45, he is liable to the penalties stated therein.

(ix) That he is in general bound by the provisions of the Act, the rules framed or to be framed thereunder and the order of the Court passed under the Act. His attention shall also be drawn to any special restrictions on the powers as guardian which may be imposed by the Court at the time of issuing the certificate.

Note: No ministerial officer employed in the Judicial Department shall be appointed or declared as such officer to be guardian of the person or the property of a minor nor shall any such official be appointed or declared as aforesaid in his private capacity, unless he has been appointed by Will or other instrument or is by reason of relationship to the minor or other special circumstances unconnected with him official position suited to act as guardian.

(ii) For statistical purposes, an application for an order of guardianship shall be treated as "disposed of' as soon as a guardian has been appointed and has furnished the requisite security or the application has been rejected or dismissed, as the case may be.

(iii) An application under Section 31 shall be treated as "disposed of' as soon as the permission for sale etc. has been given or refused.

(iv) Proceedings in connection with annual accounts shall be treated as "disposed of" as soon as the Court after an examination of the accounts by itself or by an officer appointed for the purpose has satisfied itself of the correctness thereof or proceedings taken in consequence of such examination have terminated.

Note: The deposit of money in a private bank in the name of the District Judge or other Government Officer as guardian of a ward's estate, is prohibited.

(ii) The Court shall certify that it has scrutinized the accounts or has had them audited, as the case may be, and shall record such remarks as may be necessary thereon. The Court shall thereafter, when duly satisfied with the accounts, countersign the same.

Form `A'

In The Court of .................. Court Fees...

Schedule to Form A

Verified and signed by me.

Signature of applicant.

Form `B'

Notice under Section 11 of Act VIII of 1890.

Civil Suit No....................... of.............20........

Judge.

(1) Appointment of declaration as the case may be.

(2) State whether to the person or the property of the minor, or to both.

(3) Name of person, father's name and place of residence in case of notice under clause (a) of Section 11 "the public" in the case of general notice under clause (b).

(4) Appointed or declared.

Form `C'

Judge.

Form D

Signature and sealed by the above named.................................................................................

(Seal)

(II)..................................................................................

(Seal)

(Seal)

(a) Name of guardian.

(b) Son or daughter as the case may be.

(c) Name of District Judge.

(d) Name of District Judge.

(c) and (I) Name of sureties.

(g) Name of District Judge.

(h) Name of District Judge.

(i) Name of guardian.

(j) and (k) name of Sureties.

(1) Name of guardian.

(2) Number of sureties.

(3) Here state name of minor.

(4) Name of guardian.

(5) and (6) Names of Sureties.

(7) Name of guardian.

(8) Name of guardian.

(9) Name of minor.

(10) name of guardian.

(11) Name of guardian and sureties.

Form `E' (1)

Statement under Section 34 (b) showing particulars in regard to immovable and moveable property belonging to ............. minor, taken over by .......... appointed as guardian under order of the Court dated .......... 20.....

Moveable property

Particulars

(a) Details should be given on the tenure on which land is held. the size of buildings and the materials of which they are built should be given.

(b) Here state whether cultivated through servants or relatives or let on rent or cultivated by tenants. If occupied by tenants the nature of the tenancy should be stated. In case of buildings state whether occupied by minor or family or let on rent or hire, etc.

(c) This will assist the Court in determining the amount of security to be taken from the guardian.

Form `E' (2)

District..............

Statement showing particulars of the debts due to, or by the estate of ....... minor, for whose property and person.............. has been appointed or declared guardian by order of the Court dated ................................. 20......

Debts due to the estate of the minor

Debts due by the estate of the minor

(a) Whether registered or unregistered bond or debt or book account etc.

Form "F"

Particulars of Ward and of Guardian appointed under the Guardians and Wards Act and minutes of subsequent proceedings.

Ward

Guardian

Subsequent Proceedings

Form "G"

Register of Estates of Wards under the District Judge

Rules under Sub-Section (1) (A) and (I) of Section 50

(J) Rules under the Banking Regulations Act, 1949

(i) A Special Officer appointed under Section 37 (3) of the Act shall furnish security in such amount as may be ordered by the Court.

(ii) He shall generally have all the powers and shall take all the steps necessary or expedient to protect the rights and interests of all the creditors and shareholders of the Banking Company and to conserve and ensure the proper disposition according to law of the assets of the Banking Company.

(iii) The Special Officer may be empowered to represent the Banking Company in Proceedings before any Court, Tribunal or Public Officer.

(iv) The Special Officer may apply to the Court for such directions as he may deem necessary.

(v) The Special Officer shall, where his duties so require, maintain proper accounts.

(vi) The Special Officer shall be paid such remuneration as may be determined by the Court. The said remuneration shall be paid, unless the Court otherwise directs, from the assets of the Banking Company.

(vii) The Special Officer shall continue to supervise the affairs of the Banking Company until he is removed from the Office, or the term of his appointment expires or until the Banking Company resumes business or until a Liquidator is duly appointed to wind-up the business of the Banking Company.

Civil Appeals

(ii) The appeal shall be heard by a Division Bench as directed by the Chief Justice.

Criminal Complaints

(ii) Procedure in non-summary trials. - Where the offences triable under Section 45-J are not tried summarily, the procedure provided in the Code of Criminal Procedure for the trial of warrant cases, shall, so far as it is not inconsistent with the provisions of the Act, be applicable.

(i) he shall not be called or examined as a witness except with his consent;

(ii) his failure to give evidence shall not be made the subject of any comment, by the prosecution nor give rise to any presumption against himself or any person charged along with him at the same trial;

(iii) he shall not be asked, and if asked shall not be required to answer, any question tending to show that he has committed or been convicted of any offence other than the offence with which he is charged, or is of bad character, unless-

(a) the proof that he has committed or been convicted of such offence is admissible evidence to show that he is guilty of the offence with which he is charged, or

(b) he has personally or by his Advocate asked questions of any witness for the prosecution with a view to establish his own good character or has given evidence of his good character or the nature or conduct of the defense is such as to involve imputations on character of the prosecutor or of any witness for the prosecution, or

(c) he has given evidence against any other person charged with the same offence.

Criminal Appeals

(a) against the conviction on any ground of appeal which involves a question of law only.

(b) with the leave of the Appellate Court or upon the certificate of the Judge who tried the case that it is a fit case for appeal, against the conviction on any ground of appeal which involves a question of fact only or a mixed question of law and fact, or any other ground which appears to the Appellate Court to be a sufficient ground of appeal; and

(c) with the leave of the Appellate Court, against the sentence passed unless the sentence is one fixed by law.

(ii) Appeal against acquittal. - The Official Liquidator may appeal to the High Court against any order of acquittal on any ground of appeal which involves a question of law only.

Part I

(1) Complaint.

(2) Charge or charges against the accused in the trial Court,

(3) Notes of evidence including statement of the accused,

(4) Judgement including sentence or order,

(5) Certificate of the Judge who tried the case, if any,

(6) Order of the Appellate Court granting leave, if any,

(7) Memorandum of appeal,

(8) Order admitting the appeal,

(9) Such other papers as may be deemed necessary by the Registrar (Judicial).

Part II

Exhibits

Miscellaneous

(K) Rules Under the Income Tax Act, 1961

(1) the assessment order;

(2) the appellate order;

(3) the order of the Tribunal under Section 254 (1);

(4) the application of the assessee or of the Commissioner, as the case may be, requiring the Tribunal to state a case to the High Court under sub-section (1) of Section 256; and

(5) any other relevant paper or papers which the Tribunal may consider relevant for the disposal of the application.

(1) the assessment order,

(2) the order of the Appellate Authority;

(3) the order of the Appellate Tribunal passed in the case under Section 254 (1);

(4) the application of assessee or of the Commissioner, as the case may be, requiring the Tribunal to state a case to the High Court under sub-section (1) of Section 256;

(5) the order of the Tribunal refusing to state a case and make a reference under sub-section (1) of Section 256;

(6) any other paper or document which the applicant considers necessary for the disposal of the application; and

(7) where the application is filed by an assessee, a certificate in original from the Appellate Tribunal to the effect that the assessee has not withdrawn his application for reference under sub-section (3), of Section 256 of the Act before the said Tribunal.

(1) the application of the assessee or the Commissioner, as the case may be, to the High Court under sub-section (2) of Section 256;

(2) the order of the High Court requiring the Tribunal to state a case;

(3) the statement of the case by the Tribunal under sub-section (2) of Section 256.

(1) An Appeal shall lie to the High Court from every order passed in appeal by the Appellate Tribunal if the High Court is satisfied that the case involves a substantial question of law.

(2) An Appeal under this sub-section shall be filed within 120 days from the date on which the order appealed against is communicated to the Appellant.

(3) An Appeal under Section 260-A of the Income Tax Act, precisely stating therein the substantial questions of law involved, shall be filed in triplicate against the decision of the Tribunal. The appellant shall annex to such Memorandum of Appeal, assessment order, Memorandum of Appeal to C.l.T. (Appeals), decision of C.I.T. (Appeals), Memorandum of Appeal to the Income Tax Appellate Tribunal as also the impugned decision of the Tribunal (As regards the Note of appearance and address for service is concerned, High Court of Chhattisgarh Rules, 2007 shall apply to such Memorandum of Appeal).

(4) The Memorandum of Appeal shall be accompanied by a requisite court fee as prescribed under the Court Fees Act, 1870 for filing appeals under Section 100 of Code of Civil Procedure.

(5) Any appeal under this section, shall precisely state the substantial question of law involved in the appeal.

(6) Where the High Court is satisfied that a substantial question of law is involved in the case, it shall formulate the question.

(7) An appeal so filed shall be heard on the question so formulated and the Respondent shall, at the hearing of the appeal be allowed to argue it, that the case does not involve such a question :

(8) All memorandum of Appeal as provided in this Rule shall be presented to the Additional Registrar (Judicial) who will accept and take on file the memorandum of appeal if sub-rule (3) has been complied with and it appears to him to have been presented within time prescribed by law of limitation.

(9) If the memorandum of appeal is rejected by the Additional Registrar (Judicial), he shall endorse thereon the date of its presentation and rejection and shall, if requested by the appellant, place it before the High Court for orders.

(10) Application for the acceptance of a memorandum of appeal rejected by the Additional Registrar (Judicial) shall be made to the High Court at the earliest.

(11) The High Court on hearing such application shall accept or reject the memorandum of appeal with or without notice to the other side. If accepted, it shall be accepted as on the date of its presentation to the Additional Registrar (Judicial).

(12) The Appellant shall apply and take out and serve notice of the appeal on the Respondent within 15 days from the date of the order directing notice to the issue on the Respondent, unless otherwise ordered. On his failing to do so, the Additional Registrar (Judicial) may set down appeal on the board for dismissal.

(13) The Appellant shall on the acceptance of his memorandum of appeal apply to the Additional Registrar (Judicial) for a copy of the notes of evidence and other necessary documents and shall prepare the appeal paper book without delay.

(14) The Appellant shall prepare and lodge in the office of the Additional Registrar (Judicial) within fifteen days from the service of the notice of appeal, an index of the documents to be included in the appeal paper book and shall apply to the Additional Registrar (Judicial) to appoint a time to settle the index. Notice of time so appointed shall be given by the appellant to the respondent or his Advocate on record.

(15) The Additional Registrar (Judicial) shall settle the index and shall decide how many copies of the appeal paper book shall be prepared by the appellant.

(16) If a party is not satisfied with the index as settled by the Additional Registrar (Judicial) he may apply to the Judge in Chambers.

(L) Rules Under the Estate Duty Act, 1953, Wealth Tax Act, 1957, Customs Act, 1962 and Central Excise Act, 1944

(M) Rules Under Section 41 of the Special Marriage Act, 1954

(i) These rules made under this Part (M) Of this Chapter of the Rules of Court, may be called the Special Marriage Rules, 2007.

(ii) They shall come into force from the date of their publication in the Chhattisgarh Gazette.

(i) the place and date of marriage;

(ii) the name, status and domicile of the wife before the marriage;

(iii) the status of the husband and his domicile at the time of the marriage and at the time, the petition is presented, and his occupation and the place or places of residence of the parties at the time of institution of suit;

(iv) the principal permanent address where the parties have cohabited including the address where they last resided together;

(v) whether there is living issue of the marriage, and if so, the names and date of birth or ages of such issues;

(vi) whether there have been any, and if so, what previous proceedings with reference to the marriage by or on behalf of either of the parties to the marriage, the place of such proceedings and the result of such proceedings;

(vii) the grounds on which the petitioner claims that the court to which the petition is presented has jurisdiction to entertain the petition.

(B) A petition for restitution of conjugal rights shall, in addition to the particulars mentioned in sub-rule (5) (A), state,-

(i) the date from which the respondent has withdrawn from the society of the petitioner;

(ii) the age of the respondent;

(iii) the person or persons with whom the respondent is residing at the time of the institution of the suit;

(iv) the attempts, if any, made, before the institution of the suit, by the petitioner for resumption of normal relations.

(C) A petition for judicial separation or divorce shall, in addition to the particulars mentioned in sub-rule (5) (A), state,-

(i) the specific grounds on which judicial separation or divorce is claimed;

(ii) the claim for damages, if any;

(iii) the absence of collusion between the petitioner and the other party to the marriage.

(D) A petition for divorce by mutual consent shall, in addition to the particulars mentioned in sub-rule (5) (A), state,-

(i) the place or places where and the period or periods during which the parties have lived together;

(ii) the period during which the parties have been living separately;

(iii) the reasons for not being able to live together.

(E) A petition for declaration of nullity of a marriage shall, in addition to the particulars mentioned in sub-rules (5) (A) and (5) (C), as far as applicable, state the facts, which make the marriage null and void.

(F) A petition for the annulment of a marriage shall, in addition to the particulars mentioned in sub-rules (5) (A) and (5) (C), as far as applicable, state the ground or grounds on which annulment of the marriage is sought.

(i) that the respondent is leading the life of a prostitute and that the petitioner knows of no person with whom the adultery has been committed;

(ii) that the name of the alleged adulterer is unknown to the petitioner, although he has made due efforts to discover it;

(iii) that the alleged adulterer is dead.

(i) Any person, not already a party to the proceedings may, by an application supported by an affidavit, seek the permission of the Court to intervene and show cause why a decree for divorce, declaration of nullity of marriage or annulment of marriage should not be passed.

(ii) If the Court allows such an application, the intervener shall be made a party to the proceedings and shall, if the intervention is not bonafide, he liable for costs.

(N) Rules Under Section 82 of the Arbitration and Conciliation Act, 1996

(1) These rules, made under Rule 382 of the Rules of the Court, may be called the Chhattisgarh Arbitration Rules, 2007.

(2) They shall come into force from the date notified by the Chief Justice.

(3) In this Rule "Act" means the Arbitration and Conciliation Act, 1996. Other expressions not defined herein shall carry the same meaning as they do under Section 2 of the Act.

(4) (i) Every application under Section 9, Section 14, Section 17. Section 27, Section 34, Section 39, and Section 43 of the Act shall be made in writing duly signed and verified in the manner prescribed by Order VI Rules 14 and 15 of the Code of Civil Procedure, 1908 and if the Court so directs, shall be supported by an affidavit, it shall be divided into paragraphs numbered consecutively and shall contain the name, description and place of residence of the parties. It shall contain a statement in concise form-

(a) of the material facts constituting cause of action;

(b) of facts showing that the Court to which the application is presented has jurisdiction;

(c) relief asked for; and

(d) names and addresses of the persons liable to be affected by the application :

Provided that where a party, by reason of absence or for any other reason, is unable to sign and verify the same, it may be signed and verified by any person duly authorized by him in this behalf and is proved to the satisfaction of the Court to be acquainted with the facts of the case.

(ii) An application for enforcement of an arbitral award under Section 36 or a foreign award under Section 47 of Section 56 shall be in writing signed and verified by the applicant or by some other person proved to the satisfaction of the Court to be acquainted with the facts of the case, and shall contain in a tabular form the particulars prescribed in sub-rule (2) of Rule 1 I of Order XXI of the Code of Civil Procedure, 1908.

(5) The Court Fees (in Court fee stamps) on the application/Vakalatnama/ Appeal made/preferred to the Court/Court of appeal under the Act shall be payable according to the Schedule below:-

Schedule

I : Applications

II : Appeals

(6) Where the application made by the party is not in accordance with the provisions of these rules, the Court may reject the application.

(7) Every application shall, if the Court is satisfied that the same is in order, be numbered and registered as an arbitration case and every appeal shall be registered as an arbitration appeal.

(8) The Court to which an application is presented shall direct notice thereof to be given to the opposite party and to such other persons as are likely to be affected by the proceedings requiring to show cause within a time to be specified in the notice why the relief sought in the application be not granted. The notice shall be accompanied by a copy of the application and documents filed by the applicant.

(9) (i) Save as otherwise expressly provided in the Act or these Rules the following provisions of the Code of Civil Procedure, 1908 (V of 1908) shall apply to the proceedings before a Court in so far as they may be applicable thereto, namely :-

(a) Sections 28, 31, 35, 35A, 35B, 107, 133, 135, 148A, 149, 151 and 152, and,

(b) Orders III, V, VI, IX, XIII, XIV, XVI to XIX, XXIV, and XLI.

(ii) (a) For the purpose of facilitating the application of the provisions referred to under sub-rule (9) (i) the Court may construe them with such alterations, not affecting the substance, as may be necessary or proper to adopt to the matter before it; and

(b) The Court may, for sufficient reasons, proceed otherwise than in accordance with the said provisions if it is satisfied that the interests of the parties shall not thereby be prejudiced.

(10) The process fees in relation to the proceedings before the Court shall be charged as per Chapter XX of the Chhattisgarh Civil Court Rules, 1961 as if the proceedings were the proceedings in suit.

Chapter-XIX RULES

Related to Eligibility of and Facility to Law Journals and Media

A : Facilities to be Given to the Approved Law Journals

(1) An approved list of Law Journals entitled to receive copies of judgements marked A.F.R. (approved for reporting) under this rule shall be maintained under the orders of the chief justice

(2) No Law Journal shall be entered in this list unless it has given an undertaking that it will apply for a copy of every judgement delivered by the Court which is marked A.F.R. :

(3) No Law Journal on the approved list shall be entitled to receive more than one copy of such judgement under this Rule.

(4) As soon as judgement marked A.F.R. is received in the Disposal Section or the Criminal Department, as the case may be, an assistant there shall enter it in the prescribed register to be called the Register of Judgements marked A.F.R., the entries being made in chronological order, and shall send such judgement immediately to the Section Officer of the Copying Department for the preparation of as many copies as there are law journals on the approved list.

(5) Two registers in the prescribed form to be called `Register of Copies of Judgements marked A.F.R.' and `Register of Applications for copies of judgements marked A.F.R.' shall be maintained by the Section Officer of the Copying Department with respect to such copies.

(6) Copies prepared under this Rule shall contain the following additional information, namely-

(i) the names of advocates appearing in the case;

(ii) the coram and the name(s) of Judge(s) delivering the judgement of the Court; and

(iii) full designation of the lower Court along with the date of its judgement or order.

(7) Copies prepared under this Rule shall be given priority over all ordinary copies arid shall be prepared as quickly as possible.

(8) As soon as copies are ready they shall be delivered to the representatives of the journals on the approved list on their submitting a duly stamped application and on payment of Rs. 21- (in Court fee stamps affixed on the application) per copy of every such judgement or order.

(9) If the representative of any law journal on the approved list does not apply for copy of any judgement marked A.F.R. within three weeks from the date on which it is so marked the name of such journal may be removed from the approved list.

(10) The `Register of Copies of Judgements marked A.F.R.' shall be open to inspection by the representative of any law journal on the approved list.

I. Register of Judgements Marked A.F.R.

II. Register of Copies of Judgements Marked A.F.R.

III. Register of Applications for Copies of Judgements Marked A.F.R.

B : Facilities to be given to The Press Reporters

(i) They may inspect judgements in the Inspection Section of the Registry upon a regular application for inspection in accordance with these Rules and on payment of the prescribed fee. Such applications will, however, invariably be dealt with by the office immediately, though only the ordinary fee of Rs. 5/- will be charged upon an ordinary application. Such applications and inspection may be allowed at any time between 10.30 A.M. to 4.30 P.M., to be made by the person named in the order for inspection.

(ii) Such press representatives will be permitted to peruse the judgements after delivery in open Court with the permission and in presence of the Judge .

(iii) No press representative will, in any circumstances, be allowed private access of Ministerial Officers of the Court, nor will he allowed perusal of any judgement until it has been revised and signed in the ordinary course, except by the special permission of the Judge who delivered it.

C : Rules for Eligibility for Accreditation to a Journalist or Representative of Newspaper

(i) He is a working journalist desiring to report regularly the High Court proceedings and furnishes a letter from his newspaper, news agency or other media organization concerned to that effect.

(ii) He possesses a Law degree recognized by the Bar Council of India under the Advocates Act, 1961.

(iii) The application must be accompanied by an attested copy of the Law degree and a letter of request/recommendation from the Editor or Publisher of the concerned Newspaper.

(iv) The application must be supported by clippings showing the Court reportage for the requisite number of years and a letter from the sponsoring Editor certifying the above mentioned experience of reportage.

(v) An applicant for temporary accreditation should ordinarily have at least three years of Court reporting experience :

(i) A sitting Judge of the High Court.

(ii) The Advocate General.

(iii) The Chairman, State Bar Council.

(iv) Two accreditated correspondents of any print/electronic media.

(v) The Registrar General shall be the Member Secretary of the Committee.

Chapter-XX

Miscellaneous