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Judgment
A. Guneshwar Sharma, J
[1] Heard Mr. Syed Murtaza Ahmed, learned counsel for the petitioner.
[2] The petitioner who is a private limited company has opened a current account no. 38251849894 in State Bank of India, Manipur University Campus Branch and the same has been kept on hold by the impugned letter dated 18.11.2024 issued by SBI, MU Campus Branch. The account of the petitioner has been kept on hold for involving in illegal transaction of Rs. 1 lakh to third parties and the same has been done by intimation of Jawaharnagar Police Station, Hyderabad, Telangana. It is submitted that in spite of various correspondence, the petitioner could not use the current account opened by him and causing inconvenience in his business.
[3] Issue notice.
[4] Ms. Pamchui Shimray, learned jr. counsel to Mr. BR Sharma, learned CGC accepts notice on behalf of the respondent no. 1 and Mr. S. Niranjan, learned GA accepts notice on behalf of the respondent no. 2.
[5] The petitioner is directed to take steps on the respondent no. 3, 4 & 5 by speed post and dasti in addition with respect to respondent no. 5 and file affidavit of proof of service.
[6] The learned counsel for the respondents prays for 3(three) week’s time for filing counter affidavit.
[7] Registry is directed to reflect the name of Mr. BR Sharma, learned CGC for the respondent no. 1 in the cause list.
[8] Prayer for interim will be considered on the next date.
[9] List these cases before appropriate roster bench on 28.01.2026.