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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Chattisgarh - Subsection

Section 189(4) in High Court of Chhattisgarh Rules, 2005

(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.