In cases no provided for by Order XLVII, Rule 5 of the Code of Civil Procedure, an application for a review of a decree or order shall be heard,-(a)if the decree or order, review of which is applied for, is passed by a Judge alone, by a Bench of two Judges;(b)if the said decree or order was passed by a Bench of two or more Judges, by a Bench consisting of as many Judges as the Bench, of whose decree or order review is applied for.
