SUNITA Vs. PUNEET

JUDGEMENT

(1.) Petitioner-Sunita has filed this review application against the final order dtd. 23/3/2018 passed by this Court, whereby her claim in revision petition challenging the order dtd. 24/1/2018 passed by Appellate Authority, Faridabad upholding the eviction order dtd. 24/7/2015 passed in Rent Petition No.36 dtd. 8/5/2014 by the Rent Controller, Faridabad, was given up on merits and while allowing her to withdraw the revision petition, she was afforded time upto 31/12/2018 to vacate the demised premises.

(2.) The review application carries a delay of 379 days, and a separate application bearing No.CM-10499-C-II-2019 has also been filed to seek condonation of the said delay.

(3.) For the reasons mentioned in the application, the same is allowed and delay of 379 days in filing the review is condoned.