SPA/221/2023
2023 Latest Caselaw 1735 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                      SPECIAL APPEAL NO. 221 OF 2023
                               03RD JULY, 2023
BETWEEN:
M/s Mec Tec & others                                          .....Appellants.
And

State of Uttarakhand & another                                ....Respondents.

Counsel for the Appellants : Mr. Aditya Singh, learned counsel.

Counsel for the Respondents : Mr. Vikas Pande, learned Standing Counsel.

The Court made the following:

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

After some arguments, Mr. Singh states that the

appellants would be satisfied if the liberty of the appellants is

preserved to initiate appropriate civil and criminal action in

respect of the alleged taking away of Rs.1,70,10,000/- from

the house of appellant no.2- Mr. Deepanshu Agarwal by the

police on 28.04.2023.

2. The appeal is dismissed by reserving the aforesaid

liberty of the appellants.

3. We make it clear that we have not expressed any

opinion on the merits of the appellants' claim one way or

another and this order shall not be construed by any

authority as an order on the merits of the appellants' claim.

4. We may also observe that the impugned order shall

not come in the way of the appellants, or the authorities in

examining the claim of the appellants.

5. The appeal stands dismissed in the aforesaid terms.

6. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 03rd July, 2023 NISHANT