Section 190 in High Court of Chhattisgarh Rules, 2005
190.
Every judgment, which is ready for signature or has been pronounced, shall be available for inspection in the Court room by parties and counsel appearing in the case. The judgment will be signed at the close of the silting of Court on the day following that on which the judgment or order is placed on the Reader's table for inspection. At any time before signature a party to the case or his counsel may appear and ask for clerical mistakes and omissions. Unless a party or counsel request to the contrary a judgment or order shall be pronounced by announcement of the result without reading the full text. The judgment or order shall bear the date of the day of signature. If such Judge or Judges has or have ceased to be a Judge or Judges of the Court, or are absent on leave, then the matter be placed for correction before such Judge or Judges as the Chief Justice may appoint for that purpose.
