Pankaj Mithal, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioners are tenant in the premises in dispute. The respondent landlord applied for the enhancement of rent under Section 21(8) of U.P. Act No.13 of 1972. The application was allowed and the rent was enhanced to 15,116/- per month.
(3.) Aggrieved by the said order petitioners preferred rent appeal No.125/70 of 2001. The said appeal was dismissed in default on 16.1.2012. The petitioners applied for recall of the above order and for restoration of the appeal to its original number. The application has been rejected by the impugned order dated 2.12.2013.;