SHYAM LAL SONI Vs. RAJBIR

JUDGEMENT

(1.) This petition is directed against order dated 28.09.2010 passed by the learned Single Judge of the Punjab and Haryana High Court, who dismissed the Civil Revision filed by the Petitioner against judgment dated 27.08.2003 of Appellate Authority, Bhiwani which had confirmed the order of eviction passed by Rent Controller, Bhiwani on 14.12.1999.

(2.) The Petitioner has also filed an application for condo nation of 125 days' delay in filing the special leave petition.

(3.) We have heard learned Counsel for the Petitioner and perused the record.