M.H.S.Ansari, J. - (1.) -The petitioner No.1 in the instant writ petition is a company incorporated under the Companies Act, 1956 inter alia, with the object of setting up a factory at Nasarigunj, Digha, Patna for the purpose of manufacture of Jute twine. The petitioner No.2 is both a shareholder and director of petitioner No.1 company.
(2.) In the instant writ petition what is assailed is; "(i) A tender notice for sale published by the Bihar State Financial Corporation in Business Standard. (ii)Letter dated 20.12.86 issued by the Bihar State Financial Corporation to the Advertiser."
(3.) The impugned tender notice for sale has been published in various newspapers including 'Business Standard'. By the said public notice offers are invited for purchase of the mortgaged assets of the petitioner No.1 company on "as is whether is basis.";