ABDUL RASHID Vs. STATE

JUDGEMENT

(1.) WE have heard Shri Ashfaq Ahmad Ansari, the learned counsel for the petitioner, learned standing counsel appearing for the respondent Nos. 1, 2 and 3 and Shri Yashwant Singh, learned counsel for the respondent No. 4. Allahabad Bank.

(2.) AS per the averments made in the writ petition, the petitioner took loan for business purposes from the respondent No. 4, Allahabad Bank in the year 2003. The property in question was given as security.

(3.) SHRI Yashwant Singh, learned counsel for the respondent No. 4-Allahabad Bank has obtained instructions in the matter. On the basis of the instructions, he states that an advertisement was issued in the Newspaper for sale of the secured asset inviting tenders by 21.1.2011. He further states that pursuant to the said advertisement, secured asset has been sold in favour of one Phool Chand.