JANANI MITHRA NIDHI LIMITED Vs. AXIS BANK LTD

JUDGEMENT

(1.) The writ petition is filed to direct the 1 st respondent bank to lift the freezing of the petitioner's bank account bearing No.921020028638306.

(2.) The petitioner is the holder of the above bank account with the 1st respondent bank. The petitioner contends that the 1st respondent has frozen the petitioner's bank account pursuant to the requisition received from the 4th respondent. The action of the 1st respondent is illegal and arbitrary. Hence, this writ petition.

(3.) Heard; the learned counsel appearing for the petitioner and the learned counsel for the 1 st respondent bank.