SIKANDER YUNUSHBHAI MAJOTHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Taking into consideration the narrow scope of the controversy, the petition is taken up for final hearing and disposal today. Rule. Learned Assistant Government Pleader appearing on behalf of the respondent authorities is directed to waive service.

(2.) The petition has been preferred with the following prayers:

(3.) However, the learned Advocate for the petitioner has restricted his submission to the order of attachment in respect of Bank Account No.1372320005096 with HDFC Bank Ltd., Bhavnagar on the ground that the said order of attachment of bank account has never been served on the petitioner firm and hence the entire exercise is bad in law.