V. S. RAMAKRISHNAN Vs. DENTRIFICES

JUDGEMENT

(1.) W.P.(C) No.8714 of 2019 is filed, challenging Ext.P12 order passed by the Debt Recovery Appellate Tribunal in so far as it declined the reliefs sought for by the petitioners through Exts.P6 and P11 applications.

(2.) W.P.(C) No.2916 of 2019 is filed to quash the order passed by the Debt Recovery Appellate Tribunal, in M.A No.141 of 2013 filed by respondents 1 to 9 in so far it granted one time relief permission to the respondents 1 to 9 to deposit a sum of Rs.6.00 crores with the 10 the respondent bank within 30 days from the date of receipt of the order.

(3.) It is submitted by all parties that the 3rd respondent bank in WPC No.8714 of 2019, based on the compromise proposal dtd. 27/1/2025 submitted by the writ petitioners, had accepted the offer of the petitioners to pay Rs.3.00 crores. Ext.P21 is a communication dtd. 26/3/2025 issued by the 3rd respondent bank.