- (1.) Heard learned counsel for the petitioner and learned counsel for the respondent-bank.
(2.) Petitioner has approached this Court challenging the impugned notice dated 22.01.2018 for auction sale of the mortgaged property in realization of the outstanding dues of the bank.
(3.) Learned counsel for the petitioner states that without entering into the dispute, petitioner is ready and willing to liquidate the entire outstanding, provided she is permitted to do so in instalments on account of stringent financial situation. Learned counsel for the respondent-bank has no serious objection to the prayer being granted.;