As per case facts, a Plaintiff sought declaration and mandatory injunction for sanctioning a building plan, which the Municipal Corporation denied citing a Town Planning Scheme. The Trial Court, First ... Appellate Court, and High Court concurrently ruled in favor of the Plaintiff, finding the scheme was not implemented and the Corporation failed to prove its defense. The Supreme Court dismissed the Corporation's appeal on both delay and merits. The Corporation then filed a Civil Revision against the Executing Court's order dismissing its objections and a Review Application with a significant delay and for additional evidence. The question arose whether the Executing Court could revisit a final decree, and if a delayed review with additional evidence should be allowed. Finally, the High Court held that the Executing Court is bound by the final decree, and dismissed the revision, review application, delay condonation, and additional evidence applications as meritless, noting the attempt to re-argue a settled matter with available but unproduced evidence.