KAMLA B TEKCHANDANI Vs. NARINDER KAUR

JUDGEMENT

(1.) The captioned civil revision petition has been preferred against the order dated 05.02.2015, passed by the trial court, whereby the respondent's application for condonation of delay in preferring a review petition was allowed.

(2.) It is not disputed by the learned counsel appearing in the matter for the petitioner / appellant that a final judgment has also been delivered by the trial court in the suit; albeit on the same date, when the appeal was allowed i.e., 06.02.2015.

(3.) It is in this background that an application for condonation of delay in filing the review petition alongwith the aforementioned review petition was filed by the respondent.