SWARAN SABHARWAL Vs. COMMR OF POLICE

JUDGEMENT

(1.) The petitioner Ms. Swaran Sabharwal is the wife of Shri Ram Swarup. She maintains a savings bank account with the American Express International Banking Corporation (respondent No. 4), the number of the account being 1656. Her grievance in the writ petition is that the above savings account has been frozen at the instance of respondent. It is alleged that she has not even been supplied with a copy of the order freezing her account, but that respondent No. 4 is refusing to permit her to operate on her account because of such a prohibitory order from respondent No. 2.

(2.) It is now common ground that the Deputy Commissioner of Police, Special Branch, Delhi (respondent No. 2) has issued to the manager of the American Express Bank a letter dated 31-10-1985. The subject matter of the letter as set out in the letter reads thus :

(3.) The petitioner also applied for permission to operate the bank account during the pendency of the petition. After hearing both the parties the court made the following order in the interim applications (viz. C. Ms. 882, 883 of 1986) :