Report No. 79
12. Civil Revisions
(70) The scope of section 115 of the Code of Civil Procedure and its limitations should be borne in mind, since a rule nisi in revision holds up proceedings in the lower court. Greater care should be taken at the stage of admission of revisions.1
(71) As recommended in an earlier Chapter, in revisions against interlocutory orders, records of the court below should not be sent for, unless expressly ordered by the High Court. The petitioner should file copies of required pleadings, documents etc.2
1. Paras. 12.1 and 12.2.
2. Paras. 12.2 and 12.3.
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