ANIL SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioners claim that the money which they have deposited with the respondent no.2, Jan Shakti Multi State Multi-Purpose Cooperative Society Limited ('the Society') may be returned to them. Directions have also been sought that to the respondent nos.4 to 7 Banks to de-freeze the bank accounts of respondent nos.2 and 3.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioners would submit that the amount that has been deposited by the petitioners with the Society has not been returned to them by the Society; the accounts of the Society have been freezed, therefore, the money that has been deposited by the petitioners may be returned to them; the bank accounts of the society may be de-freezed.