SPA/220/2022
2023 Latest Caselaw 1015 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                     SRI JUSTICE VIPIN SANGHI, C.J.
                                 AND
                   SRI JUSTICE ALOK KUMAR VERMA, J.

17TH APRIL, 2023 SPECIAL APPEAL No. 220 OF 2022 Between:

M/s Ekta Electrotech Pvt. Ltd. and others. ......Appellants.

and

State of Uttarakhand and others. ....Respondents

Counsel for the appellants : Mr. B.N. Molakhi, learned counsel.

Counsel for the respondents : Mr. Subhang Dobhal, learned counsel for the respondent-Bank.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

Mr. Subhang Dobhal, learned counsel for the

respondent-Bank, on instructions, states that the loan

advanced to the appellant was not under a Government

sponsored Scheme.

2. In the light of the aforesaid, he states that the

respondent-Bank has proceeded under the Securitisation

and Reconstruction of Financial Assets and Enforcement of

Security Interest Act, 2002, and is not pursuing the

recovery citation for recovery of the loan-amount as arrears

of land revenue.

3. In the light of the aforesaid, we allow the present

Appeal. The statement made by Mr. Dobhal is taken on

record, and the respondent shall remain bound by the same.

________________

VIPIN SANGHI, C.J.

___________________ ALOK KUMAR VERMA, J.

Dt: 17th April, 2023 Rathour