(1) The 1 [High Court] may, after giving both the parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks fit. (2) The 1 [High Court] may, at any time within thirty days from the date of the order, with a view to rectifying the mistake apparent from the record, amend any order passed by it under sub-section (1) , and make such amendment if the mistake is brought to its notice by the appellant or the opposite party. (3) In every appeal, the 1 [High court] may, where it is possible, hear and decide such appeal within a period of one year from the date of filing of the appeal. (4) The 1 [High Court] shall send a copy of any order passed under this section to the Registrar. 2 * * * * *Open in Lexace · Ask the AI about this section
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