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Judgment
Alok Kumar Verma, J
The present petition under Article 226 of the Constitution of India has been filed with the following prayers: -
“(I) Issue a writ of certiorari quashing the impugned thee- auction notice dated 29.11.2024 issued by respondent bank (contained as Annexure No. 1 to this writ petition).
(II) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent not to proceed with the e-auction notice dated 29.11.2024.
(III) Issue any other or further writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.
(IV) Award the cost of the petition in favour of the petitioner.”
Mr. Ashish Joshi, Advocate, submitted on instructions that no bid has been received yet in pursuance to the auction notice dated 29.11.2024. Therefore, the present writ petition has become infructuous.
With the consent of both the parties, the present writ petition (WPMS No. 3410 of 2024) is dismissed as infructuous.