- (1.) Leave granted.
(2.) The challenge in these appeals is against the order of the High Court dated 11.08.2014 by which the orders of Debts Recovery Tribunal (for short, 'the DRT') and Debts Recovery Appellate Tribunal (for short, 'the DRAT') refusing to set aside the sale of the mortgaged properties have been set aside and the matter remanded to the DRT for fresh consideration in terms of the directions contained in the order dated 11.08.2014.
(3.) The facts which will require a notice are as follows :-;