Section 189 in High Court of Chhattisgarh Rules, 2005
189.
(1)Reserved judgments may ordinarily be pronounced within two months of the conclusion of the hearing.(2)On noticing that after conclusion of the hearing the judgment is not pronounced within a period of two months, the Chief Justice shall draw the attention of the Bench concerned to the pending matter.(3)Where a judgment is not pronounced within a period of three months from the date of reserving it, any of the parties in the case is permitted to file an application in the Court with a prayer for early judgment. Such application, as and when filed shall be listed before the Bench concerned within two weeks excluding the intervening holidays.(4)If the judgment, for any reason, is not pronounced within a period of six months any of the parties of the said /is shall be entitled to move an application before the Chief Justice for appropriate orders. It is open to the Chief Justice to grant the said prayer or to pass any order as he deems fit in the circumstances.
