SANDEEP KUMAR Vs. ROSHAN LAL VERMA AND ORS.

JUDGEMENT

(1.) NOTICE has not been issued in this appeal so far despite long lapse of time and an opportunity of effective hearing denied to this Court by seeking successive adjournments with gay abandon.

(2.) THIS appeal came up for hearing on 14th September, 2011 when in the interest of justice, case was adjourned. Thereafter, the appellant has done little better than seeking adjournments after adjournments. No one has appeared today to cause appearance on behalf of the appellant. In similar circumstances, I had passed the following order in RSA No. 197 of 2011: - -

(3.) THE meaning of statute of limitations was so beautifully put as "a statute of repose" by the celebrated Justice Joseph Story of the US Supreme Court in Bell v. Morrison,, 26 U.S. 351 (1828). The Judge spoke: