- (1.) Delay in re-filing the appeal is condoned.
(2.) This revision petition is directed against the order of the learned Rent Controller dated 7.6.2007 and the Appellate Authority dated 3.4.2008.
(3.) A petition under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 was preferred against the petitioners on the grounds of non-payment of rent and personal necessity.;