- (1.) Heard learned counsel for the petitioner, Shri Dharmendra Pratap Singh for the respondent no.1 and the learned Standing Counsel for for respondent nos. 2 and 3.
(2.) No notice is issued to the respondent no.4 in view of the order which is being passed, however, liberty is reserved to the respondent no.4 for variation/modification of the order if he feels so aggrieved.
(3.) The petitioner who was a guarantor of the loan taken by the respondent no. 4 has come up in the writ petition praying for quashing the notice dated 21/2/2013, by which the petitioner was informed as to why his attached property be not sold. Loan was taken by the respondent no.4 by the Respondent no.1 in which the petitioner was a guarantor and his immoveable properties were mortgaged. Proceedings were initiated for recovery against the respondent no.4. He filed Writ Petition No.44314/2011, which was disposed of 05/8/2011, permitting the petitioner to deposit the entire amount along with up to date interest in 12 equal monthly installments. However, he failed to deposit the amount, hence the Bank has proceeded against the guarantor.;