R.K. DEVELOPERS Vs. NAUSHABA ASFAQUE KASIM NADKAR

JUDGEMENT

(1.) HEARD Mr. Saurabh Jain, learned Counsel for the petitioners, on admission. Inordinate delay of 227 days in filing the revision petition is admitted, for which an application for condonation of delay has been filed primarily on the ground of death of Advocate, who was engaged as the Counsel for the petitioners.

(2.) SUBJECT to the petitioners remitting a sum of Rs. 7,000 by means of a demand draft to the respondent/complainant within a period of four weeks to meet her travel and allied expenses in connection with the present proceedings, notice be issued to the respondent/complainant returnable on 30.7.2012 on the condonation application as well as on the revision petition. Revision Petition disposed of.