Section 146(2) in High Court of Chhattisgarh Rules, 2005
(2)Two weeks before re-opening of the Court after summer vacation, the Registry shall prepare and publish a category-wise quarterly list of ready matters .(civil and criminal) for final hearing in chronological order i.e. in order of date and year of registration, and a separate register for all these ready matters shall be prepared, and the same shall be entered in the Computer. Out of this quarterly list of ready matters ; the Registry shall prepare and publish a weekly list of matters on Saturday in chronological order which are to be listed before, different Benches during the commencing week and the same shall be distributed amongst the Bar and Advocate General's office, and shall also be displayed on the Notice Board of the Court. If any matter is disposed out of this weekly list in a particular week, then other matters shall be included in place of the disposed of matters from the quarterly list.
