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State of Chattisgarh - Section

Section 33 in High Court of Chhattisgarh Rules, 2005

33.

If a Bench of two Judges considers that the decision of the proceedings pending before them involves reconsideration of a decision of two or more Judges they may refer the matter to the Chief Justice with a recommendation that it be placed before a Full Bench. The referring Judges may refer a stated question or questions or may ask that the proceedings be heard and decided by the Bench in which it is referred. If the referring Judges refer a stated question or questions they shall dispose of the proceeding in accordance with the decision of the Full Bench of the question or questions referred to it.D: General