Section 145 in High Court of Chhattisgarh Rules, 2005
145.
The Judges shall sit singly or in Benches of two or more and dispose of Civil or Criminal work in accordance with a roster approved by the Chief Justice. The roster shall be prepared by the Registrar (Judicial) in accordance with instructions given by the Chief Justice. On approval a copy of the roster shall be supplied to all Judges, Advocate General and to the Bar Association.B : List of Ready Matters for Final Hearing
