ROSE MARIA SPICES Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed to direct the 8th respondent bank to lift the freezing of the petitioner 's bank account bearing No.3893830476.

(2.) The petitioner is the holder of the above bank account with the 8th respondent bank. The petitioner contends that the 8th respondent has frozen the petitioner 's bank account pursuant to a requisition from the6th respondent. The action of the 8th respondent is illegal and arbitrary. Hence, this writ petition.

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