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State of Chattisgarh - Section

Section 153 in High Court of Chhattisgarh Rules, 2005

153. Early hearing of Regular matters.

- If any party desires for early hearing of a regular matter, then he shall be required to file an application for early.hearing and that application shall be listed before the Chief Justice in Chamber for direction. The Chief Justice ma)- assign the work of disposal of early hearing application to the concerned Bench as per the Roster.