MEENU GARG Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The present petition has been filed with prayer for direction to the respondent-bank to remove the Restraint Order from the locker of the petitioners bearing No. 211, and grant access to the petitioners of their lawful assets, kept in the said locker.

(2.) Learned counsel appearing for the petitioners submits that the petitioners are having a joint locker, as aforesaid, i.e., locker No. 211 with the Branch of the respondent-bank situated at 14-15, F-Block, Connaught Place, New Delhi-110001. The said bank locker had been under the restraint vide Restrain Order dtd. 23/8/2012 issued by the Assistant Director of Income Tax (Inv) Unit V(2), New Delhi under Sec. 132(1) of the Income Tax Act, 1961.

(3.) Learned counsel appearing for the petitioner submits that subsequently by Revocation Order dtd. 17/10/2012, the Income Tax Department had already revoked the restraint on the locker of the petitioners. However, it is submitted, that despite the aforesaid revocation letter by the Income Tax Department, the locker is still being kept under restraint by the respondent-bank.