(1.) This intra-court appeal impugns the judgment dated 20th December, 2013 of the learned Single Judge of this Court in W.P.(C) no.7449/2012 filed by the appellant to the extent the same, while directing the release of the amount deposited in the bank account of the appellant with the respondent no.3 Citibank after the date the same was frozen at the instance of the respondent no.2 Addl. Director General, Directorate of Revenue Intelligence (DRI), makes the same subject to the appellant furnishing a bank guarantee to the respondent no.2 DRI in respect of the amount credited in the account from the date of the freezing of the account.
(2.) The appeal came up for admission on 18th March, 2014 when the counsels for the respondents appeared on advance notice. The tenor of the order sheet thereafter shows that though no formal notice of the appeal was issued but the counsels were heard finally on the appeal from time to time. Vide order dated 7th July, 2014 the writ record was also requisitioned.
(3.) The appellant filed the writ petition from which this appeal arises pleading:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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