Anil R. Dave, J. - (1.) LEAVE granted.
(2.) HEARD the learned Counsel. We have considered the peculiar facts and chequered history of the case. We have also noted the fact that the Respondent -borrowers and guarantors did not make payment to the Appellant -Bank, though, admittedly the amount was due and payable.
(3.) WE have gone through the papers and the order passed in OP (DRT) No. 3160/2011 by the High Court, wherefrom we find that the Respondents were ready and willing to settle the matter by making a further payment of Rs. 2 crores (Rupees Two Crores only) in addition to whatever amount had been paid/deposited by the guarantors and the borrowers and the said offer was almost accepted in principle by the Appellant Bank.;