SUDHEESH KUMAR Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The writ petition is filed to direct the 2nd respondent bank to lift the freezing of the petitioner's bank account bearing No.60497551986.

(2.) The petitioner's case is that, he is the holder of the above bank account with the 2nd respondent bank. To the petitioner's surprise, the 2nd respondent has frozen the petitioner's bank account pursuant to a requisition received from the 3rd respondent. The action of the 2nd respondent is illegal and arbitrary. Hence, this writ petition.

(3.) When the writ petition came up for consideration on 22/10/2024, this Court passed an interim order directing the 2nd respondent to limit the freezing of the petitioner's bank account to the disputed amount if any, in the requisition received by the bank.