Section 2(2) in Chhattisgarh High Court (Appeal to Division Bench) Act, 2006
(2)An appeal under sub-section (1) shall be filed within 45 days from the date of order passed by a single Judge ;Provided that any appeal may be admitted after the prescribed period of 45 days, if the petitioner satisfies the Division Bench that he had sufficient cause for not preferring the appeal within such period.Explanation. - The fact that the petitioner was misled by any order, practice or judgment of the High Court in ascertaining or computing the prescribed period may by sufficient cause within the meaning of this sub-section.
