Report No. 240
7. Costs in Revisions:
A number of revision petitions against interlocutory orders, etc., are being filed in the High Courts either under Article 227 of the Constitution or Section 115 CPC quite often to delay the proceedings. Ordinarily, the costs awarded, if any, in such cases are quite nominal. The rules in most of the States do not provide for assessment of costs in revision petitions. It is necessary to prescribe appropriate guidelines for fixing the costs (including advocate's fee) coupled with the prescription of minimum costs which can only be waived in exceptional circumstances.
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