SAI HOLIDAYS Vs. INDUSIND BANK

JUDGEMENT

(1.) This petition has been filed, inter alia, for issuance of a writ in the nature of mandamus directing respondent to de-freeze petitioner's Current Bank Account maintained at IndusInd Bank, Phase 11, Mohali, Punjab - respondent No.1.

(2.) Counsel for the petitioner states that petitioner has a Current Bank Account No.201017782477 with respondent No.1, which has been blocked. Upon inquiry, petitioner came to know that account has been frozen on the basis of notices received from a Goa police station. He has made a categoric assertion that there is no allegation of fraud against the petitioner, nor is he an accused in any criminal matter referred to in bank's communications.

(3.) Mr. Arun Dogra, counsel for the respondent No.1, has filed reply. He states that disputed amount is Rs.10,000.00 and bank has taken action on the basis of instructions from law enforcement agency. He asserts that the account which is in the name of Sai Holidays, was frozen due to registration of UPI fraud related complaint on National Cyber Crime Reporting Portal regarding one disputed transaction. Counsel has not disputed that account is being operated by petitioner.