- (1.) Heard learned counsel for the parties.
(2.) By means of the present writ petition, the petitioners are challenging the order dated 23.7.2015 passed by the Prescribed Authority in Rent Misc. Case No. 4/23 of 2010 whereby Parvana Dakhal has been issued for eviction of the petitioners from the premises in dispute.
(3.) It appears that against the order passed by the Prescribed Authority, an appeal was filed by the petitioners. In appeal, learned counsel for the respondents submits that several dates were fixed but no one has put in appearance on behalf of the appellants. Even steps have not been taken to serve the notices upon other respondents pursuant to the order dated 13.10.2014. As the petitioners/appellants have not pursued the appeal, it was dismissed in default on 23.7.2015.;