SPA/29/2023
2023 Latest Caselaw 513 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
               THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                     SPECIAL APPEAL NO. 29 OF 2023

                            24th FEBRUARY, 2023
Between:

Himanshu Verma                              ......          Appellant

and

Almora Urban Co-operative
Bank Ltd. & others                          ......         Respondents


Counsel for the appellant        :   Mr. Pradeep Chamyal, learned counsel

Counsel for the respondents      : Mr. Dharmendra Barthwal, proxy counsel
                                   on behalf of Ms. Devika Tiwari, learned
                                   counsel for respondent No. 1

                                 :   Mr. Pradeep Joshi, learned Additional
                                     Chief Standing Counsel for the State /
                                     respondent Nos. 2 to 4

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)

             After   some     arguments,     learned   counsel    for   the

appellant, does not press the appeal.             He submits that the

appellant should pursue such other remedy, as is available to

him, under the law.

             Accordingly, this appeal is dismissed as withdrawn

with liberty, as prayed.


                                                  _________________
                                                   VIPIN SANGHI, C.J.


                                              _________________
                                             ALOK KUMAR VERMA, J.

Dt: 24th FEBRUARY, 2023 Negi