MAHENDRA DAYAL,J. - (1.) Heard Shri R.K. Agrawal, learned counsel for the petitioners and Shri Dev Raj Singh, learned counsel for the opposite party and perused the record.
(2.) This writ petition has been filed by the tenants for setting aside the order dated 11.01.2013, passed by the Second Additional Judge/Small Cause Court, Lucknow in Misc. Case No. 7C of 2010, whereby the application filed by the petitioners for recall of the order dated 24.07.2010 has been rejected.
(3.) The petitioners have challenged the impugned order on the ground that the release application filed by the opposite party No. 2 against them for release of the premises in question was transferred from the Court of Civil Judge (Senior Division) Mohanlalganj, Lucknow to some other Court and no notice of transfer was ever served upon them. The said application has been rejected by the impugned order on the ground that the order passed on the release application was an order on merit and was not an ex-parte order.;