- (1.) Heard learned counsel for the petitioners, Sri Satish Chaturvedi, learned counsel for the Bank and learned Standing Counsel for the State.
(2.) No notice is being issued to respondent nos. 3 and 4 in view of the order which is being passed where liberty is being reserved for respondent nos.3 and 4 to file an application for variation/modification of the order if they feel aggrieved.
(3.) Petitioners claim to be bona fide purchasers of the property which has been auctioned by the Bank in exercise of power conferred under Section 13(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.;