DINESH MEHTA, J. - (1.) By way of present writ petition, the petitioners have challenged e-auction notice dated 25.08.2021 and prayed a direction to the respondent-Bank to accept balance amount of OTS vide order dated 11.11.2020.
(2.) Upon direction of this Court, Ms. Kasliwal, learned counsel appearing for the respondent-Bank informs that a total amount of Rs.49,87,238.86 is outstanding against the petitioners as on 30.09.2021.
(3.) While indicating that the auction proceedings are continuing today, learned counsel submits that any indulgence to the petitioners, will be against the interest of the respondent-Bank.;