- (1.) Heard Sri Ajay Goyal, learned counsel for the petitioners and Sri Vinay Kumar Pandey, learned counsel for the respondent No.1.
(2.) In view of the order proposed to be passed no notice is required to be issued to the respondent Nos. 2 and 3.
(3.) The above noted writ petition has been filed by the petitioners praying for quashing the possession notice dated 29.7.2017 issued by the respondent No.2, under Section 13(4) read with Rule 8 of the Secularization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'SARFAESI Act, 2002').;