Section 76 in High Court of Chhattisgarh Rules, 2005
76.
(1)Every application for review made upon the ground of the discovery of new and important matter or evidence within the meaning of Order XLVII, Rule 1 shall be accompanied by an affidavit of the applicant stating in clear terms, what such new and important matter or evidence is, the effect or purport thereof and that the same, after the exercise of due diligence was not within the knowledge of the applicant or could not be produced by him at the time when the decree was passed, the order was made or the judgment was delivered.The document, if any, relied upon shall be annexed to the application.(2)The Registry shall list the review petition within ten days of filing in the Chamber of the Judge/Judges for consideration and if the Judge/Judge(s) reach to the conclusion after consideration of the material placed that there is no sufficient ground for a review, same shall be rejected :Provided that, if the Judge/Judge(s) is/are of the opinion that there is sufficient ground for review, the matter shall be listed for hearing.
