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Judgment
The Learned Counsel Appellants would submit that he has moved I.A. No. 269/2026 with a prayer to withdraw the Appeal and to direct the Registry to release the amount of ₹30 lakh along with accrued interest deposited as mandatory pre-deposit under Section 18 of the SARFAESI Act directly in favour of the Respondent Bank.
The Learned Counsel for the Appellants would further submit that there is a third prayer in para 8(C) seeking to quash and set aside the auction notice dated 11.03.2026 and to issue a No Objection Certificate in favour of Appellant No. 1; however, the Appellants are not pressing the same.
The Learned Counsel for the Appellants would further submit that the matter has been amicably settled between the Appellants and the Respondent Bank, and the mandatory pre-deposit under Section 18 of the SARFAESI Act be transferred to the Respondent Bank so that the same may be adjusted towards repayment of the outstanding loan amount.
Not objected by the Respondent.
Accordingly, the Regular Appeal No. 66/2025 is dismissed as withdrawn.
The Registry is directed to refund the deposited amount, along with accrued interest, if any in favour of the Respondent Bank as prayed for by the Appellants in the application.
All pending I.As if any stand dismissed.