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Report No. 99 3.5. Effect of long interval.- A retired High Court Judge states in his reply1 that many times, the law (referred to in the written brief) stands changed by judgment, pronounced in the intervening time. He mentions the rules reining to "statement of case" and says, "Unless the time between the filing of the case and the hearing is less than a year, it will not substantially help curtail time of hearing". 1. Law Commission Collection No. 22/4.    |
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