AI Structured Summary
Not yet generated for this judgment
Judgment
Manoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Petitioner has challenged the recovery citation issued by Tehsildar Sitarganj for recovery of Rs. 9,86,611/-. 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 Section 70 of Uttarakhand Cooperative Societies Act.
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.
In such view of the matter, writ petition is dismissed on the ground of alternative remedy with liberty to petitioner to approach the appropriate forum
available to him in law.