- (1.) The petitioners have filed the present writ petition impugning the proceedings being taken by the respondent Nos. 2 and 3 for auction of the mortgaged property of the petitioners.
(2.) On 29.4.2011, the following order was passed keeping in view the instructions received by Sri Rohit Agarwal, learned Counsel for the respondent Nos. 2 and 3.
(3.) Sri Rohit Agarwal, learned Counsel for the respondent Nos. 2 and 3 states that instructions have been received in the present case and as per the instructions, the amount due against the petitioners was Rs. 1,61,948/-. Shri Rohit Agarwal further stated that the auction of the property in question was made on 13.4.2011 in favour of Radhey Shyam Gupta for an amount of Rs. 2,20,000/-. Radhey Shyam Gupta deposited 25% of the amount i.e. Rs. 55,000/- on 13.4.2011 and the balance 75% of the amount i.e. Rs. 1,65,000/- on 23.4.2011.;