- (1.) The impugned order passed by the High Court is in two parts. Firstly, the Loan Recovery Policy of the Bank was directed to be furnished to the borrower-respondent(s) herein and secondly, the Bank was directed to consider the One Time Settlement proposal submitted by the borrower.
(2.) It is stated by the learned counsel for the Petitioners that the proposal for One Time Settlement submitted by the borrower has since been accepted by the Bank. We, therefore, find no live issue for adjudication in this special leave petition. However, the question with regard to the policy document, namely, whether the same can be claimed as a matter of right by a borrower is left open to be decided in an appropriate case. Special leave petition is disposed of in the above terms. Petition disposed of. ;