Anil Kumar, J. - (1.) Heard Shri Manish Mani Sharma, learned counsel for the petitioners, Shri Anurag Narain, learned counsel for the opposite party and perused the record.
(2.) Undisputed facts of the present case are that respondent no.2/Subhash Chandra filed Rent Eviction Case No.11 of 2008 under Section 21 (a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 before the Prescribed Authority/Civil Judge (Senior Division), Lakhimpur Kheri.
(3.) During the pendency of the said matter, petitioners/tenants moved an application for cross-examination of P.W.s 1 and 2, rejected by order dated 06.05.2015, under challenge in the present writ petition.;