- (1.) Heard Sri. Shashi Nandan Senior Advocate along with Sri. Rahul Aga-rwal, learned counsel for the petitioner, Sri. Kartikeya Saran along with R.P. Pandey and Sri. Misra Staff for the respondent Nos. 1, 2 and 3.
(2.) This writ petition has been filed questioning the correctness of the decision of the respondent-bank cancelling the e-auction dated 9th March, 2017 as communicated by the letters dated 22th February, 2018 and 12th March, 2018.
(3.) A supplementary affidavit has been filed today bringing on record a copy of a writ petition filed at Lucknow as well as the orders passed therein that was filed by the respondent No. 4 who is the borrower.;