1. In this case the question whether the execution of the decree is time-barred depends upon whether an Application to withdraw a previous application for execution could be regarded as a step-in-aid of execution. In view of the consistent rulings of the Courts that fresh execution proceedings can be brought at any time even though previous applications have been dismissed for default or withdrawn without permission to make a fresh application, it must be held that the application to withdraw from the previous execution proceedings was purely a redundance and could not facilitate in any way the execution of the decree. In our view the learned District Judge was wrong in holding that the decree was not barred by limitation. The appeal is, there fore, decreed. It is ordered that the execution proceedings he struck off as time-barred. The judgment debtor will have his costs in this Court and in the Court of Appeal and the Court of first instance.
