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State of Chattisgarh - Section

Section 149 in High Court of Chhattisgarh Rules, 2005

149. Daily list.

- The daily list shall be prepared in the following manner : -Two days in advance of the date of hearing, daily list of motion hearing matters, category-wise, as per the category list annexed with these Rules shall be prepared by the Registry out of the fresh registered matters up to that date, and those matters shall be listed according to the rosier.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 then same shall be treated as final hearing matter.