- (1.)Heard learned counsel for the parties. Leave is granted.
(2.)These appeals are directed against the orders of the learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in R.S.A. Nos.4914/1999 and 1566/2000 dated 8th July, 2002 and Review Application No.6575/2002 in R.S.A. No. 1566/2000 dated 8th August, 2002.
(3.)The short point that arises for consideration in these appeals is: Whether the order of the High Court transferring the second appeal, pending before it, to the Debts Recovery Tribunal, Chandigarh, is legal