S.P.MEHROTRA, J. - (1.) THE petitioners had taken loan for housing purposes from the respondent no.3 (Uttar Pradesh Sahkari Avas Sangh Limited). It appears that the petitioners committed default in the payment of intalments, and consequently, recovery proceedings have been initiated against the petitioners.
(2.) SALE -Proclamation (Annexure 1 to the Writ Petition) was issued on 18.3.2010 for auction of the House mortgaged with the respondent no.3 as security for the said loan. The date for auction was fixed as 21.4.2010. Shri Rohit Agrawal has put in appearance on behalf of the respondent no.3. Shri Rohit Agrawal has stated that no auction could take place on 21.4.2010 pursuant to the aforesaid Sale-Proclamation.
(3.) WE have heard Shri D.D.Kushwaha, learned counsel for the petitioners and Shri Rohit Agrawal, learned counsel for the respondent no.3.;