VAJRA INFRACON Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) Heard Mr. G.K.Deshpande, learned counsel for the petitioners, and Mr. V. Sethumadhava Rao, learned counsel representing Mrs. V. Dyumani, learned Standing Counsel for the respondent/Union Bank of India.

(2.) On 13.12.2021, we had passed the following order:

(3.) Today, when the matter is called upon, learned counsel for the petitioners has referred to the impugned E-auction sale notice dated 26.11.2021, and submits therefrom that petitioners are seeking stay of the schedule properties at items No.2 and 3.