LAWS(MPH)-2019-4-104

SADHNA DUBEY Vs. RAJESH SOLANKI

Decided On April 29, 2019
Sadhna Dubey Appellant
V/S
Rajesh Solanki Respondents

JUDGEMENT

(1.) Heard.

(2.) By this review petition the petitioners are seeking review of the order dated 2/7/2018 passed in SA No.334/2017 in respect of extension of time to vacate the suit premises.

(3.) Learned counsel for petitioners submits that the petitioners are constructing their house on another plot and the construction is likely to complete in next six months and that the petitioners are ready to pay the rent @ Rs.5000/- per month but they should be allowed to continue for the next six months.