(1.) IN Civil Revision No. 93 of 1974 this court while allowing the revision petition directed the defendants petitioners to incorporate the plea of adverse possession in the written statement by way of amendment. Rupees 150/ - were imposed as costs on the defendants petitioners. The following order was passed on June 11, 1975: -
(2.) MR . S.L. Kanna appearing for the respondents however, submitted that the application could not be allowed, the delay could not be condoned and time could not be extended as the court has passed a per -emptory order which has become final. The court has, therefore become functus offtcio.
(3.) MR . M.M. Shahdad appearing for the petitioner, on the other hand, submitted that the court has got power under sections 148 and 151 of the Code of Civil Procedure to condone the delay and extend the time even if the time already fixed has expired.