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Judgment
9 paragraphs · 177 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 30 (b), (c), and (e).
Since the respondent has not appeared even today, at this stage it is deemed proper to allow the prayer 30(e) which is as follows: -
“Attach the following bank account of the Respondents and/or any other bank accounts:
Bank Name Account Name Account Number Bank Address IFSC Code
IDBI Bank SRISTI 0157102000006699 4 HGB Road, IBKL0000157"
Kaman Chowmuhani,
Agartala, Tripura
As a result, the aforesaid bank account bearing No. 0157102000006699 IDBI Bank shall remain attached and no money can be withdrawn by respondent from the said account until further orders.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.