MUKESH KUMAR BANSAL Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) This petition poses question whether it is permissible for any bank to "put on hold" bank account of one entity to secure its dues to be recovered from another entity.

(2.) The broad facts are not in dispute.

(3.) Petitioner and his wife Mrs. Jyoti Bansal (respondent No. 2 herein) are partners in a partnership firm - M/s Imperial Finance Company. Such partnership firm maintains current account no. 3688550290 in one of the branches of the respondent no.1-Bank. Such branch is at Saraswati Bal Mandir, Uttam Nagar Branch, Rajouri Garden, Delhi.