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Judgment
7 paragraphs · 138 wordsH. S. Thangkhiew, J
A prayer has been made on behalf of Mr. S. Marpan, learned counsel for the respondent No. 5, who stated to be in disposed.
Ms. S. Bhattacharjee, who is appearing in person today has submitted that in spite of the order of this Court, though the disputed amount has been deposited but the same has been repeatedly withdrawn and re-deposited. She prays that she may be allowed to place the e-mail received in this regard, by way of affidavit.
Prayer is allowed.
Mr. S. Sen, learned counsel submits that the respondent No. 6 (National Payment Corporation of India), is assisting the investigation and that the e-mail address has been given to the Government advocate, for necessary action.
List this matter on 22.04.2026.
The Branch Manager, HDFC Bank to be present on the next date.