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Judgment
10 paragraphs · 293 wordsE.A. No. 1 of 2022
We hereby direct the petitioner of BP no. 87 of 2021 to file an affidavit about their bank accounts with the names of banks and branches and of their movable as well as immovable properties by the next date of hearing as this petitioner of BP No. 87 of 2021 has not complied with our orders dated 22.10.2021 as well as order dated 8.4.2022. The affidavit shall be filed by Directors of ACN Digital Pvt. Ltd.
We also direct the Directors of ACN Digital Pvt. Ltd. not to withdraw the amount exceeding Rs. 5000/- without permission of this Tribunal from A/c No. 50200021480096 HDFC Bank, GF- 26 B Sneh Nagar, Sapna Sangeeta, Main Road, Indore.
Similarly, the Directors of the ACN Digital Pvt. Ltd. shall not withdraw any amount in any manner neither by cheque, cash nor by online transaction from :
a. A/c No. 185905000323 maintained at ICICI Bank, Delhi
b. A/c No. 881520110000207, IFSC BKID0008815 maintained at Manglia, Block No. 8, Bombay- AG, PO Manglia, Indore - 453771
c. A/c No. 88152011000029, IFSC BKID0008815 maintained at Manglia, Block No. 8, Bombay- AG, PO Manglia, Indore – 453771
No amount is permitted to be withdrawn as stated hereinabove from the aforesaid branches of the bank without permission of this Tribunal.
We also direct the Directors of ACN Digital Pvt. Ltd. not to sale, mortgage, lease, sub-lease, shall give on rent or alienate or transfer in any manner of the properties worth Rs. 6.5 crores. Copy of this order shall be sent by the Registry to all the aforesaid banks which are situated at Indore, Delhi etc. initially by Fax and thereafter by Registered post AD.
This matter is adjourned to 19.7.2022.