Vivek Kumar Birla, J. - (1.) Heard Sri Pramod Kumar Jain, learned Senior Counsel assisted by Sri Abu Bakht, learned counsel for the tenants-petitioners and Sri Raj Kumar Kesari, learned counsel for the landlord-respondent and perused the record.
(2.) At the very outset, Sri Raj Kumar Kesari, learned counsel for the respondent stated that he does not want to file any counter affidavit and therefore, the matter was heard finally.
(3.) Present petition has been filed challenging the order dated 10.8.2017 passed by the lower Appellate Court in Rent Control Appeal No. 4 of 2015.;