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Judgment
7 paragraphs · 167 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondent although notice was served in the last week of December, 2021. As indicated in the last order petitioner has pressed for consideration of interim reliefs described in paragraph 27 (b), (c), and (d).
Since the respondent has not appeared even today, at this stage it is deemed proper to allow the prayer 27(d) which is as follows: -
“Attach the following bank account of the Respondents and/or any other bank accounts:
Bank Name Account Number IFSC Code
Punjab National Bank 2357002100002255 PUNB0235700”
As a result, the aforesaid bank account bearing No. 2357002100002255 Punjab National Bank shall remain attached and no money can be withdrawn by respondent from the said account until further orders. The other interim prayers mentioned including prayer to pass a decree on admission, shall be considered on the next date after considering whether the petition needs to be heard ex-parte or not.
Post the matter under the same head on 25.3.2022.