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Judgment
When the matter is taken up, learned counsel for the appellants submitted that the appellants entered into a settlement with the first respondent-Bank i.e. OTS for a sum of Rs.1,05,00,000/-. This OTS amount has to be paid on or before 30.09.2026. Appellants made payment of Rs.10,00,000/- towards first instalment. Thus, he seeks permission for withdrawal of this appeal and direction for refund of pre-deposit amount to the second appellant to facilitate the settlement. The first and third appellants have no objection for refund of the amount to the second appellant.
In view of the memo filed, this appeal is dismissed as withdrawn. Parities shall bear their own costs. Pending IAs, if any shall stand closed.
The pre-deposit amount along with accrued interest, if any, is ordered to be refunded to the second appellant to facilitate settlement of OTS amount as this appeal is dismissed as withdrawn.