- (1.) Leave granted.
(2.) Since ten complaints filed by the respondent under Section 138 of the Negotiable Instruments Act, 1881 are pending before the court of competent jurisdiction at Jammu, it would be in the fitness of things to list these complaints along with the aforesaid ten complaints pending at Jammu. Therefore, we set aside the impugned order and allow these appeals with a direction to transfer two complaints viz. File No. 68 and File No. 44 titled as " Messers Synergy Co. Vs. 72 BPM Ltd. Co. & Ors." under Section 138 of the Negotiable Instrument Act filed by the respondent against the appellants in the Court of learned Chief Judicial Magistrate, Rajouri to the court of competent jurisdiction at Jammu. It would be open to the Court at Jammu to take up all these matters together and try to dispose of all the matters expeditiously.;