Subrata Talukdar, J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) This case appears to this Court to be an instance of attempting to gain an undeserved legal protection on the camouflage of facts, which appear prima facie attractive but, are inherently weak.
(3.) The earnest arguments advanced on behalf of the petitioners on the opening date, i.e. 13th of December, 2017, when the matter was allowed to be moved ex parte on the ground that the property of the petitioners is under threatened auction sale, now stand both exposed and demolished by the Learned Counsel for the Respondent Nos. 2 and 3/Cooperative Bank coming forward with an Affidavit of Documents.;