Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) These appeals are filed against the interim orders passed by the High Court of Punjab and Haryana at Chandigarh on dated 01.02.2018 in C.M. No.7303CI of 2017 in R.F.A. No.3096 of 2017, C.M. No.8310CI of 2017 in R.F.A. No.3536 of 2017 and dated 03.04.2018 in C.M. No.709CI of 2018 in R.F.A. No.1172 of 2017.
(3.) These appeals involve a short point as would be clear from a few facts mentioned hereinbelow.;