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Judgment
4 paragraphs · 70 wordsH. S. Thangkhiew, J
Office note indicates that the respondent No. 2, has since been served, however there is no appearance on behalf of the said respondent today.
Mr. S. Marpan, learned counsel for the respondent No. 3 (HDFC Bank), submits that the moment the disputed amount is verified, the Bank will be ready to de-freeze the account of the writ petitioner.
On such submission, list this matter on 11.06.2026.