Section 2(1) in High Court of Chhattisgarh Rules, 2005
(1)In these rules, unless the context otherwise requires - (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 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' includes 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)'Judgment' includes decree, order, sentence, or determination by any Court, Tribunal, or any other Authority having jurisdiction to decide the matter.(j)'Judicial Officer' means an Officer belonging to the Judicial Service of the State.(k)'Prescribed' means prescribed by or under these Rules.(l)'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.(m)'Registry' means the Registry of the High Court of Chhattisgarh.(n)'Respondent' includes an intervener.(o)'The Rules' and 'Rules of Court' means these Rules and include the Forms prescribed by or appended to these Rules.(p)'Senior Advocate' means an Advocate so designated under sub-section (2) of Section 16 of the Advocates Act, 1961 (25 of 1961).(q)'Standing Committee' means the Committee constituted under these rules.(r)'State' means the State of Chhattisgarh.
