- (1.) Heard Sri A.N. Bhargava, learned counsel for the petitioners.
(2.) This petition arises out of a release application filed by the landlord-respondent no. 1 against the respondent no. 2 regarding a shop. The release application under Section 21(1)(A) of Act no. 13 of 1972 was instituted in the year 2006 and was numbered as PA Case No. 2 of 2006.
(3.) It appears that the release application was allowed vide order dated 28.07.2011. Subsequently, the order was recalled on a recall application filed by the respondent no. 2 on 10.01.2014.;