Arun Bhansali,J. - (1.) Learned counsel for the parties have been heard through video conferencing.
(2.) This writ petition is directed against notice dated 28.06.2018 (Annex.3) issued under Section 13 (2), notice dated 24.09.2018 (Annex.6) issued under Section 13 (4) of the SARFAESI Act 2002 issued by the respondent - bank.
(3.) Initially, on 26.11.2019 a Coordinate Bench of this Court, indicated its disinclination to grant any indulgence to the petitioners. However, subsequently on 12.12.2019 the Coordinate Bench, on account of the bank having agreed in principle to settle the account, required the petitioners to deposit a sum of Rs.1.5 Cr. within a period of two weeks and ordered that, in case, the petitioners deposit a sum of Rs.1.5 Cr. by 28.12.2019 the bank shall not finalize the bids which have not been finalized so far.;