- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos.1 and 2 and Sri B.D. Pandey, learned counsel for the respondent No.3 and 4.
(2.) This petition has been filed challenging the proceedings initiated by the respondent-bank for recovery of outstanding dues. It has been stated in paragraph no.1 that this is the first writ petition against the recovery proceedings.
(3.) Learned counsel for the petitioner contends that without giving any notice or opportunity and without serving a citation, the mortgaged property was put to auction on 10.1.2018. Learned counsel for the petitioner further states that he is ready and willing to pay the entire amount dues in instalments.;