Section 34 in High Court of Chhattisgarh Rules, 2005
34.
When in an appeal in any civil matter heard by a Bench of two Judges, a difference of opinion arises between them on a point of law, if either of the Judges desire that the appeal be referred, it shall be referred to, heard and determined of such Judge or Judges as the Chief Justice may appoint. The appeal shall be heard afresh by the Judge or Judges to whom it is so referred either sitting apart from or with the referring Bench as the Chief Justice directs.
