- (1.) Heard learned counsel for the petitioners, learned Standing Counsel appearing for the respondent No.1 and Sri Ashish Agrawal, learned counsel, who has accepted notice on behalf of the respondents No.2 and 3.
(2.) Petitioners have approached this Court challenging the legality and validity of the auction notice dated 28.11.2017 issued by respondent No.2 fixing 10th January, 2018 for auction of the property mortgaged as security till the loan taken by the petitioners.
(3.) Facts in brief are as under:;