Harish Tandon, J. - (1.) The present revisional application is directed against an order no. 6 dated 4th December, 2017, by which the application for stay, which was moved for passing an ad interim order, was directed to be kept on record and to be put up on the date already fixed.
(2.) Initially this Court thought that such order does not come within the periphery of "case decided", but after hearing the respective counsels, this Court feels that in order to sub-serve justice the revisional application should be entertained.
(3.) A plea was taken by the decree-holders/opposite parties that the said appeal is barred by limitation and unless the Court condons the delay, no order for stay of the execution should be passed by the Court in view of the embargo under Order XLI Rule 3A of the Code of Civil Procedure.;