PUSHPA UPRARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the parties would submit that parties have settled the dispute amicably. It is argued that the complainant is Uttarakhand Gramin Bank, Branch Takana. The complaint was filed by the then Branch Manager Hemant Singh Bhandari, but now, Vijay Kumar Arya is the Branch Manager, and he has been authorized by the complainant Bank to do pairavi in the instant case.