Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 136 in High Court of Chhattisgarh Rules, 2005 136. Where any interlocutory application is filed in a case which is listed before the Bench on urgency being shown, the same shall be laid on the records of the case without any delay.
