Section 156 in High Court of Chhattisgarh Rules, 2005
156.
The matters which may be postponed by the Registrar (Judicial)(a)if two days before the date of hearing the record has not been received or the matter is otherwise incomplete.However, as soon as the record is received and the matter becomes ready for hearing then same shall be included in the list at its original number.On such adjournment the Registrar (Judicial) shall take necessary steps to get the matter ready for listing, and if within a period of one month the Registry is not able to get the matter ready for listing then the matter shall be listed before the Court with an office report for direction.(b)If before the date of hearing, death of a party is announced and thereby adjournment is necessitated; on such adjournment the Registry shall initiate appropriate action in the matter in order to get the matter ready for listing.(c)If before two days of hearing counsel for the parties agree for adjustment on account of some difficulty, then the adjustment be made and next date of hearing shall be given by the Registrar (Judicial) according to the convenience of the parties.However, at the time of adjournment if the Registrar (Judicial) finds that the matter is being adjourned time and again, or the adjournment is unnecessary then he will be entitled to refuse the same.
