- (1.) Heard learned counsel or the petitioner, learned Counsel for the respondent Bank and learned Standing Counsel for the State.
(2.) No notice is issued to respondent nos. 2 to4, in view of the order which is being passed. Liberty is being reserved to respondent nos. 2 to 4 to make an application for variation/modification of the order if they feel aggrieved.
(3.) By this writ petition, the petitioner has prayed for quashing the notice dated 2.7.2013, issued by respondent no.3 in exercise of the powers under section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.;