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Judgment
11 paragraphs · 231 wordsDr. T. Amarnath Goud, J
Heard Mr. K. Deb, learned counsel appearing for the petitioner.
Issue notice upon the respondent- bank.
Steps be taken immediately.
Learned counsel for the petitioner shall take urgent steps to serve notice by way of 'Dasti' service at the earliest upon the respondent-bank and file proof of the same.
The respondent -bank shall take steps to represent the matter either personally or through their engaged counsel to give reasons for not deciding upon the representation and the legal notice issued by the writ petitioner. The respondent-bank shall also give reasons for freezing the account of the petitioner.
It is also ordered that the respondent- bank shall place sufficient records on the next date of hearing to show that their action in freezing the accounts of the petitioner is justified.
It came to the notice of this court that on earlier occasion there had been an experience of deciding such cases where for trivial reasons without proper verification, on some request of allegations regarding cyber crime banks are initiating action against its accounts holders .
This kind of casual manner in approaching and taking action against the customers of the bank is uncalled for. The respondent- bank shall explain its stand on 21.05.2026.
List this matter on 21.05.2026.
Registry is directed to serve a copy of this order to the petitioner during the course of the day.