Section 115(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(3)[ A revision shall not operate as a stay of suit or other proceeding before the Court except where such suit or other proceeding is stayed by the High Court.] [ Sub-section (2) to section 115 inserted by Act XI of 1983, Section 38 w.e.f. 15-8-1983.]Explanation. - In this section, the expression "any case which has been decided" includes any order made, or any order deciding an issue, in the course of a suit or other proceeding] [Substituted by Act No. XI of 1983, w.e.f. 15-8-1983.][Sub-section 3 & 4 inserted by Act No. XI of 1983, w.e.f. 15.8.1983.].[Part IX] [Part IX inserted by Notification 3-L/1985 dated 8th Bhadon, 1985.]Special Provisions Relating to the High Court
