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Netherland India Communication Enterprises Ltd. & Anr vs State & Anr

Delhi High Court · Decided on 12 December 2019 · Citation: (2019) 12 DEL CK 0129

HON’BLE JUDGES
Rajnish Bhatnagar, J
CASE NUMBER
Criminal Writ Petition No. 3236 Of 2019, Criminal Miscellaneous Application No. 40597 Of 2019
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Judgment

8 paragraphs · 165 words

Rajnish Bhatnagar, J

1.

The petitioner has preferred the present petition with the following prayer:

"1. Pass an order directing De-freezing the debit of the account no. 0426010100000295 in the name of Netherlands India Communication Enterprise Ltd (petitioner no. 1) maintained with J&K Bank, Sarita Vihar.

2.

Pass an order directing De-freezing the debit of the account no. 0426040100001869 in the name of Rohit Kumar (Petitioner no. 2) maintained with J&K Bank, Sarita Vihar.

3.

Quash the impugned letter dt 14.11.2019 issued by Insp Pankaj Kumar, PS Malviya Nagar to the Manager, J&K Bank, Sarita Vihar."

2.

Issue notice. Learned ASC for the State, who appears on advance notice, accepts notice. He seeks time to file the reply. Let the reply be filed by the State within six weeks.

3.

List on 24.03.2020.

4.

In the meanwhile, the petitioners are directed to keep15% amount of the award amount to be received by them in Execution Petition, being OMP (ENF) (COMM) 25/2018, intact till further orders.