R.R.Yadav, J. - (1.) Heard the learned counsel for the petitioners, Sri Shasht Nandan as well as Sri Tarun Verma, learned counsel representing respondent No. 4, Canara Bank, Saharanpur Road Branch, Dehradun, who is only contesting respondent. The respondent Nos. 1. 2 and 3 are formal parties.
(2.) Although the present writ petition is posted today for admission but with the consent of the learned counsel for the parties. I propose to decide it on merits at admission stage.
(3.) The instant writ petition is filed by the petitioners questioning the legality and validity of the order dated 15.1.2002 passed by Chairperson, Debts Recovery Appellate Tribunal, Allahabad, respondent No. 1 on the ground, inter alia, that respondent No. 1 has committed manifest error of law in holding that against an order setting aside ex parte decree and restoring original application to its original number, no appeal is maintainable as order falls within the purview of interlocutory order.;