(1.) Leave granted.
(2.) Since the issues raised in all the captioned appeals are same, the parties are also same and the challenge is also to the self-same judgment and order passed by the High Court those were taken up for hearing analogously and are being disposed of by this common judgment and order.
(3.) These appeals arise from the judgment and order passed by the High Court of Punjab & Haryana at Chandigarh dtd. 9/9/2022 in Civil Revision No. 6706 of 2019, Civil Revision No. 6952 of 2019, Civil Revision No. 6980 of 2019 and Civil Revision No. 7053 of 2019 respectively by which the High Court rejected all the four revision applications filed by the original defendants by a common order and thereby affirmed the order passed by the executing court permitting the original plaintiff to deposit the balance sale consideration and rejecting the application filed by the defendants (judgment debtors) under Sec. 28 of the Specific Relief Act, 1963 (For short, "the Act") for rescission of contract.
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