Ranjit Singh Sarkaria, J. - (1.) THE Petitioners say that they are not the borrowers. They had purchased the land subsequently, which was earlier mortgaged with the Bank. The mortgage had been redeemed when the Petitioners got this property. The Petitioners claim that because of connivance of the Bank, this property is now being put to auction, though earlier the Bank had never raised any objection at the time of sale, as is clear from the recital in the sale deed. The Petitioners and other persons have approached the Director, Recovery Tribunal, who has decided the issue in favour of the Petitioners. Against that, the Bank has filed an appeal where there is some stay. Under these circumstances, the Petitioners have to pursue their remedy before the Appellate Tribunal and interference by way of writ is not called for.
(2.) DISMISSED .;