LAWS(BOM)-2023-7-493

MAYUR ENTERPRISES Vs. UNION OF INDIA

Decided On July 25, 2023
Mayur Enterprises Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Kantawala, learned counsel for the petitioner and Mr. Kantharia, learned counsel for respondent nos. 1 and 2.

(2.) The petitioner in the present proceeding has a grievance in regard to the action as taken by the respondent to freeze petitioner's bank accounts, i.e., Saving Account No. 809510264 and Current Account No. 6010527667 held with respondent no. 3-bank. The second grievance of the petitioner is in regard to the sealing of petitioner's godown premises by respondent no. 2, which is located at Plot No. 497, Road No. 4, Steel Market, Kalamboli - 410 213.

(3.) As an immediate ad-interim relief, the petitioner is seeking defreezing of the Current Account No. 6010527667 contending that the said account is cash credit account of the petitioner and to that effect, a certificate is issued by the Branch Manager of the Indian Bank. Copy of the certificate is placed on record with an undertaking that an affidavit to that effect will also be placed on record during the course of the day and a copy of the same would also be furnished to the respondents. Such affidavit of Mr. Bhagirath Bheraram Chaudhary, Accountant of the petitioner dtd. 25/7/2023 is placed on record.