Sunita Agarwal, J. - (1.) Heard learned counsel for the petitioners.
(2.) In view of the order being passed hereinafter, this Court thinks that there is no need to issue notice to the respondents at this stage. However liberty is granted to the respondent-landlord to apply for recall of this order if he thinks that he is prejudiced by this order.
(3.) By means of the present writ petition, the order dated 14.4.2016 passed by Additional District Judge, Court No. 4, Kanpur Nagar in Rent Appeal No.17 of 2013, Mohd. Haleem v. Abdul Rasheed And Others on application Paper No.41Ga filed by the petitioner-appellant is under challenge.;