ARULDOSS Vs. DHOBIDHAS

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 08.11.2012, passed in I.A.NO.17 of 2011 in O.S.No.57 of 2010, by the learned III Additional District Judge, Thanjavur at Pattukkottai.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) I would like to disambiguate the ambiguity, if any, and dispel the apprehension in the mind of the petitioner by pointing out that despite the lapse of time and the dismissal direction having coming into operation by itself in view of non-payment of costs, the petitioner is entitled to file application before the same Court and pray for extension of time. Whereupon the Court in its discretion could either grant or reject it, but the question of jurisdiction or functus officio does not arise.