183. Power of appellate and revisional Court (Sections 207, 208 and 210).
(1)The appellate or revisional Court may either admit the appeal or revision, as the case may be, or after giving the appellant or the revisionist an opportunity of being heard, summarily reject it.(2)If the appeal or revision is admitted a date shall be fixed for hearing of the case and notice shall be served on the respondent or the opposite party.(3)The appellate or the revisional court may, with the consent of the parties, finally dispose of the appeal or revision at the stage of admission.(4)The appellate or the revisional court shall, endeavor to finally decide the appeal or revision, as the case may be, within a period of six months from the date of filing the appeal or revision and if the appeal or revision is not decided within the aforesaid period, the reason for the same shall be recorded.
