- (1.) Shri Anandi Krishna Narayana, Advocate has put in appearance on behalf of respondent nos. 1 and 2.
(2.) No notice is issued to respondent nos. 3 and 4, in view of the order which is being passed. Liberty is being reserved to respondent nos. 3 and 4 to make an application for variation/modification of the order if they feel aggrieved.
(3.) The present writ petition is being filed against the notice dated 21.07.2013 issued by the Bank for E-auction of the mortgaged assets in exercise of power under Section 13 (12) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 .;