Section 76(2) in High Court of Chhattisgarh Rules, 2005
(2)The Registry shall list the review petition within ten days of filing in the Chamber of the Judge/Judges for consideration and if the Judge/Judge(s) reach to the conclusion after consideration of the material placed that there is no sufficient ground for a review, same shall be rejected :Provided that, if the Judge/Judge(s) is/are of the opinion that there is sufficient ground for review, the matter shall be listed for hearing.
