ISHTIYAR ALIA IKTYAR AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Petitioner has challenged the recovery citation issued by Tehsildar Sitarganj for recovery of Rs.9,86,611.00. It is not in dispute that petitioner had taken loan from Almora Urban Cooperative Bank, Branch Sitarganj, and due to default committed by him in repayment of the loan, lending bank referred the matter for Arbitration under Sec. 70 of Uttarakhand Cooperative Societies Act.

(3.) Learned counsel for the parties are unanimous on the point that petitioner has a statutory remedy available to him under provisions of Uttarakhand Cooperative Societies Act, which petitioner has not availed before approaching this Court.