Section 196 in High Court of Chhattisgarh Rules, 2005
196.
Under no circumstances shall any decree or order passed or made by a Judge or Judges be altered, varied or parted from in any particular in the office, except under any order in writing of the Judge or Judges who passed or made such decree or order, or except under an order made on appeal from such decree or order, or except under an order made upon an application authorized to be made under an order drawn up under rule.
