Unknown vs Tata Capital Financial Services ...
2025 Latest Caselaw 1412 UK

Uttarakhand High Court

Unknown vs Tata Capital Financial Services ... on 30 July, 2025

                                                     2025:UHC:6646-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                                AND
         THE HON'BLE JUSTICE MR. ALOK MAHRA
                Special Appeal No.170 of 2025
                           30th July, 2025

 M/S Fair Deal Chemist and Others                  ...........Appellants
                        Versus

 TATA Capital Financial Services Limited
 and Another                                    ..........Respondents
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 Presence:-
 Mr. Nitin Kumar Gupta, holding brief of Mr. Prabha Naithani,
 learned counsel for appellant through Video Conferencing.
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 JUDGMENT :

(per Mr. G. Narendar C. J.) Heard learned counsel for the appellant.

2. After arguing for some time, learned

counsel for the petitioner prays to withdraw the

special appeal with liberty to approach the

appropriate forum and seek for the relief.

3. The submission is placed on record.

4. The special appeal is disposed of as

withdrawn.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 30.07.2025 Mamta

2025:UHC:6646-DB