Mahendra Dayal, J. - (1.) Heard Sri Aftab Ahmad, learned counsel for the petitioners and perused the record.
(2.) No one has appeared on behalf of the respondents inspite of sufficient service of notice.
(3.) The petitioners have filed this writ petition for quashing of the order dated 03.03.2016 passed by the Additional District Judge, Court No.9, Lucknow whereby the rent appeal filed by the opposite party was allowed and the matter was remitted back to the prescribed authority for fresh decision.;