- (1.) Leave granted.
(2.) The case before us has a chequered history involving so many litigations. The appellants availed a loan from the first respondent - Bank. The loan was not serviced and hence, the Bank took steps to recover the dues by proceeding against the secured assets of the appellants. In the meanwhile, the Reserve Bank of India announced two One-Time Settlement Schemes, one in the year 2004 and the other in the year 2006.
(3.) According to the appellants, when the matter was under consideration before the Bank, the auction was conducted on 11.02.2008. However, according to the respondents, the auction was conducted after the rejection of the proposal for One-Time Settlement.;