Section 253(2)(ii) in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Section 253(2)] [Section 253] [Entire Act]

State of Chattisgarh - Subsection

Section 253(2)(ii) in High Court of Chhattisgarh Rules, 2005

(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.

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State of Chattisgarh - Subsection

Section 253(2)(ii) in High Court of Chhattisgarh Rules, 2005