UNION OF INDIA Vs. W.N. CHADHA

JUDGEMENT

(1.) Taken on board.

(2.) Issue notice. Learned counsel for the respondent accepts notice. To come up for admission on 17th Sept., 1992, preferably before a Bench presided over by Honourable Pandian J.

(3.) In the meantime, it is directed that the impugned judgment of the High Court shall not be utilised before any Cantonal Court or Authority for the purpose of obtaining release of any bank account which has been frozen or for the return or release of any information or documents till the S.L.Ps. are disposed of or till further orders.