RADHEY SHYAM GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Although the matter has been taken up in the revised list, counsel for respondent-Bank has not appeared.

(3.) The petitioner is aggrieved by the auction notice dated 27.10.2020 published in the newspaper Hindustan consequent to a possession notice dated 06.10.2020 by which possession has been taken by the Bank over the security offered for securing a loan of Rs.25,00,000/- (Rupees Twenty Five Lacs) and there was a default in repayment of loan.