Citation : 2024 Latest Caselaw 2149 UK
Judgement Date : 18 September, 2024
2024:UHC:6719-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
AND
HON'BLE SRI JUSTICE ALOK KUMAR VERMA
SPECIAL APPEAL NO. 1053 OF 2017
Allahabad Bank Head Office and others ...... Appellants
Versus
Pramod Kumar Agarwal ....Respondent
Counsel for the appellant : Mr. Siddhartha Sah, Mr.
Ajay Singh Bisht, learned
counsels.
Counsel for the respondents : Mr. Shubhang Dobhal,
Mr. Shariq Khurshid,
learned counsels.
The Court made the following:
JUDGMENT:
(per Hon'ble the Chief Justice Ms. Ritu Bahri)
Learned counsels for both the parties have stated that the title deed since has got lost, learned counsel for the Bank/appellant, on instructions, informs that if the respondent makes a gift deed in favour of his son, all the pending issues with the Bank will be cleared, and for those proceedings Bank/appellant will bear all the expenses.
2. In terms of the above statement made by the learned counsels for the parties, this special appeal is being disposed of that Bank shall associate with the 2024:UHC:6719-DB
respondent and the entire proceedings will be completed within four weeks.
__________________
(RITU BAHRI, C.J.)
______________________
(ALOK KUMAR VERMA, J.)
Dated:18.09.2024 NR Digitally signed by NITESH RAWAT DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH
NITESH COURT OF UTTARAKHAND, 2.5.4.20=bea38a9cb7bca67cc39 88ad93d563d95c70eb77fa0ea4 758e401cf436bdce9fb,
RAWAT postalCode=263001, st=UTTARAKHAND, serialNumber=F691686B3C4474 34E89897BCDC0B6567DCE4B71 08B324FFED3C8A159F3BDD03C , cn=NITESH RAWAT Date: 2024.09.21 11:39:14 +05'30'
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