JYOTI SWARUP Vs. CHANDER GUPTA & ORS

JUDGEMENT

(1.) The petitioner seeks condonation of delay of 654 days in filing the review petition to review the order of this court dated 30.07.2015 passed in RFA No.178/2014.

(2.) Learned counsel for the petitioner submits that at the time of adjudication of the execution petition pending before the court of learned ADJ-1 (South West) Dwarka Courts, New Delhi, the petitioner came to know that the impugned order dated 30.07.2015 is unenforceable as the respondents have been unable to produce a clear title in respect of the suit property and the relinquishment deed cannot be executed by them. He submits that the petitioner has immediately filed the review petition on becoming aware of the said fact and informed the execution court of his intention to file the present review petition. On these grounds, the petitioner seeks review of the impugned order dated 30.07.2015.

(3.) Reply to application has been filed contesting the contents and seeking its dismissal.