Pankaj Mithal, J. - (1.) Heard Sri Pankaj Agrawal, learned counsel for the petitioners and Sri Manas Bhargawa for the respondent.
(2.) The petition is directed against the order dated 30.8.2016 passed by the Additional District Judge in Revision No. 43 of 2015 rejecting the application of the petitioners for taking on record the additional evidence in the form of the certified copies of the plaints of Original Suits No. 2844 of 2016 and 1469 of 2014.
(3.) The aforesaid revision arises out of orders passed for declaring the premises in dispute to be vacant and for releasing it in favour of the respondent landlord.;