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Judgment
9 paragraphs · 238 wordsC.M. Poonacha, J
Learned counsel for the petitioner, learned counsel for respondent Nos.1 and 4 as well as learned counsel for respondent Nos.2 and 3 - Bank are present.
Learned counsel for respondent Nos.1 and 4 submits that a communication dated 13.05.2026 has been issued to the Chairman and Managing Director, ICICI Bank Limited, Mumbai, seeking for removal of the debit freeze/provisional attachment imposed by respondents Nos.1 and 4.
A copy of the said communication dated 13.05.2026 has been furnished to the learned counsel for petitioner as well as the learned counsel for respondents Nos.2 and 3 - Bank.
It is submitted by the learned counsel for respondents that having regard to the communication dated 13.05.2026 whereunder, the communication dated 09.04.2026 (impugned in the present writ petition) has been withdrawn/removed, the above writ petition would be rendered infructuous.
Learned counsel for the petitioner submits that the communication dated 13.05.2026 issued to the respondent Nos.2 and 3 - Bank is required to be implemented at the earliest.
Learned counsel for respondent Nos.2 and 3 - Bank submits that the said communication dated 13.05.2026 would be communicated to the concerned authorities and would be implemented forthwith, subject to any other orders that might have been communicated to respondent Nos.2 and 3 - Bank.
The said statement is placed on record.
In view of the aforementioned, the above Writ Petition stands disposed of.