Section 158(2) in The High Court of Chhattisgarh Rules, 2007
(2)The Registrar (Judicial) or any other officer nominated by the Chief Justice, shall at monthly intervals, monitor the stage of each case likely to come up for hearing before each Bench (Division Bench or Single Judge) during that month which have been allocated to the different tracks. The details shall be placed before the Chief Justice or Committee nominated for that purpose as well as the concerned Judge dealing with cases.
