SPA/43/2022
2022 Latest Caselaw 768 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                    SRI JUSTICE S.K. MISHRA, A.C.J.
                                AND
                     SRI JUSTICE R.C. KHULBE, J.

14TH MARCH, 2022

SPECIAL APPEAL No. 43 OF 2022

Between:

Azeema Begum and another.

...Appellants and

Authorised Officer, Punjab National Bank and others.

...Respondents

Counsel for the appellants. : Mr. Tarun Pande, the learned counsel.

Counsel for the respondent. : Mr. Rajesh Sharma, the learned Standing Counsel for the Union of India.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

The learned Single Judge was right in holding

that this Court did not have any territorial jurisdiction

over the matter.

2. Hence, the Special Appeal is dismissed as not

maintainable.

3. In sequel thereto, all pending applications also

stand disposed of.

4. Urgent copy of this order be supplied to the

learned counsel for the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

_____________ R.C. KHULBE, J.

Dt: 14th March, 2022 Rahul