Ran Vijai Singh, J. - (1.) Heard Sri Rahul Agarwal, learned counsel for the petitioners and Sri Rajesh Gupta, learned counsel for the respondents.
(2.) With the consent of learned counsel for the parties, the writ petition is taken up for final disposal.
(3.) By means of this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 10.9.2014 passed by Additional District Judge, Court No. 11, Meerut in Civil Revision No. 04 of 2010 (Smt. Anita Sharma and others v. Om Prakash Batra and another) by which the petitioners' application no. 35-Ga filed under Order 41 of Rule 27 of Code of Civil Procedure (in short 'C.P.C.) for filing the additional evidence has been rejected.;