Narendra Nath Tiwari, J. - (1.) I.A. No.8939 of 2013 In this interlocutory application, the petitioner has prayed for addition of prayer for quashing public eauction notice dated 11th December, 2013 and amendment in the writ petition.
(2.) It has been stated that during pendency of the writ petition, the respondents are proceeding to auction the property in question. For the said purpose, the respondents had issued public eauction notice dated 11th December, 2013 in the newspaper. According to the said notice, the auction is to be held on 16th January, 2014 between 1.00 p.m. to 2.00 p.m.
(3.) The respondents opposed the application. Learned counsel for the respondents submitted that e-auction, which was to be held on 16th January, 2014, is not going to materialize, as no bidder has turned up within the prescribed period i.e. till 13th January, 2014. Learned counsel for the respondents further submitted that the cause mentioned in the application in view thereof no longer exists and this application becomes infructuous.;