KULDEEP SINGH Vs. JOGINDER SINGH

JUDGEMENT

(1.) I have gone through the impugned order. There is no illegality. A long rope was given to the petitioner

(2.) when he was given 10 opportunities in a span of five years to adduce his evidence. The law is not at the mercy of a person who sleeps over his rights. It helps the vigilant. Therefore, I do not see any merit in this revision.