(1.) By the present petition, the petitioners seek to impugn the order dated 22.07.2016 by which the application of the petitioners under Order VIII Rule 1-A CPC was dismissed by the learned CCJ-Cum-ARC-1 (Central), Tis Hazari Courts, Delhi.
(2.) The respondent has filed an eviction petition against the petitioners for eviction of Shop No.6512, Ground Floor, Main Road, Bara Hindu Rao, Delhi- 110006 under Section 14(1)(e) read with Section 25-B of the DRC Act.
(3.) The petitioners have filed their application for leave to defend. Subsequently, they moved the present application under Order VIII Rule 1- A read with Section 151 CPC seeking place on record electricity bills with respect to another property bearing Kh.No.140(1-0), 146(0-10-1/21), Ground Floor, Village Ibrahimpur City, Delhi-110036 which according to them is the alternative accommodation owned by the respondent.