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Judgment
The Learned Counsel for the Appellants would submit that the Applicants/Borrowers had filed an Appeal Diary No. 274/2024, pursuant to which the Applicants had deposited an amount of ₹1 Crore in compliance with the order dated 16.09.2025. He would further submit that the Applicants could not deposit the entire amount as directed under the said order dated 16.09.2025 and consequently, the Appeal came to be dismissed on 17.10.2025.
The Learned Counsel for the Appellants would further submit that since the Appeal has already been dismissed, the partial pre-deposit amount of ₹1 Crore may be refunded to Appellant No. 1.
The Learned Counsel for the Respondents submits that he has no objection to the same.
Accordingly, M.A. No. 37/2026 is allowed.
The registry is directed to refund the pre-deposit amount along with accrued interest, if any to the Appellant No.1.