BLUE CHROME LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioner has prayed for the issuance of a writ of mandamus, directing the respondent no.1 to return the original fixed deposit receipt bearing no. 051-305316-013 (hereinafter referred to as "the said FDR") for Rs. 6,00,000.00 issued by the respondent no.2 alongwith a release letter stating therein that they have no lien over the said amount.

(2.) The facts and circumstances under which the said FDR came to be deposited with the respondent no.1 and how the latter claims to exercise lien over the same are as follows:

(3.) On the rival contentions of the parties the following questions arise for consideration:-