Section 148 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
148. Enlargement of time.
- Where any period is fixed or granted by the Court for the doing of any act prescribed or allowed by this Code, the Court may in its discretion, from time to time enlarge such period [not exceeding thirty days in total] [Inserted by Act VI of 2009, dated 20.3.2009.], even though the period originally fixed or granted may have expired.[148-A. Right to lodge a caveat. - Where an application is expected to be made, or has been made, in a suit or proceeding instituted, or about to be instituted, in a Court, any person claiming a right to appear before the Court on the hearing of such application may lodge a caveat in respect thereof.(2)Where a caveat has been lodged under sub-section (1), the person by whom the caveat has been lodged (hereinafter referred to as the caveator) shall serve a notice of the caveat by registered post, acknowledgement due, on the person by whom the application has been, or is expected to be, made, under sub-section (1).(3)Where, after a caveat has been lodged under sub-section (1), any application is filed in any suit or proceeding, the Court shall serve a notice of the application on the caveator.(4)Where a notice of any caveat has been served on the applicant, he shall forthwith furnish the caveator, at the caveator's expense, with copy of the application made by him and also with copies of any paper or document which has been or may be, filed by him in support of the application.(5)Where a caveat has been lodged under sub-section (1), such caveat shall not remain in force after the expiry of ninety days from the date on which it was lodged unless the application referred to in sub-section (1) has been made before the expiry of the said period.] [Inserted by Act XI of 1983, Section 44 w.e.f. 15-08-1983.]
