Pankaj Mithal, J. - (1.) Heard Sri C.K. Parikh, learned counsel for the petitioner tenants and Sri Ashish Srivastava, learned counsel for the respondent landlords.
(2.) The premises in dispute has been released under Section 21 (1) (a) of U.P. Act No. 13 of 1972 by the judgment and order of the appellate court dated 18.7.2013.
(3.) The petitioner tenants have approached this Court assailing the above judgment and order.;