Section 99 in High Court of Chhattisgarh Rules, 2005
99.
Cases in revision may be taken up in one or more of the following ways : -(a)upon a petition presented in the Court in normal course.(b)upon a petition received from jail.(c)upon an order by a Judge on perusal of a sessions statement;(d)upon a order by a Judge on examination of periodical return ; or(e)during the course of an Inspection of a Court.
