(1.) Prefactory FACTS
(2.) The appellant bank, as would be obvious, has resisted the prayer, inter alia, on the ground that the scheme in so far as it pertains to itself had worked itself out, to put it more accurately fizzled out, and therefore, was no longer applicable to it.
(3.) A perusal of the impugned judgement and order shows that the learned Company Judge in large measure agreed with the plea advanced by KBS and directed the appellant bank to accept the balance payment, after adjusting a sum of Rs.34,00,000/-, against the crystallized liability amounting to Rs.1,05,00,000/-, (as reflected in the Sanctioned Scheme), along with interest at the rate of 24% p.a.