Kurian Joseph, J. - (1.) Leave granted.
(2.) This Court permitted the appellant to withdraw the amounts claimed by the banks on furnishing security of immovable property, as per order dated 05.01.2018 in Criminal Appeal No. 19 of 2018.
(3.) When the appellant offered security of the immovable property, wherein the housing complex is situated, that was turned down as per the impugned order passed by the CBI Special Judge, Greater Mumbai, holding that the disputed structure is standing on the land, which is being offered as a security and being the subject matter of the case, the land cannot be accepted as a security. Thus aggrieved, the appellant is before this Court.;