Section 148 in High Court of Chhattisgarh Rules, 2005
148.
Two weeks before the end of every quarter i.e. by 15th September/15th December/15th March, subsequent quarterly list of regular hearing matters shall be prepared and published by the Registry by deleting the disposed of matters and adjourned matters of the existing quarterly list, and in the next quarterly list such number of matters shall be added as directed by the Chief Justice or the other matters which are adjourned for that quarter.
