Netherland India Communication ... vs State & Anr.
2019 Latest Caselaw 6517 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Reserved on   : 19.11.2019
%                                     Pronounced on : 12.12.2019


+        W.P. (CRL.) 3236/2019 & Crl. M.A. 40597/2019

         NETHERLAND INDIA COMMUNICATION ENTERPRISES
         LTD. & ANR.                         ..... Petitioners
                      Through    Mr. N. Hariharan, Sr. Adv. with
                      Mr. Akshai Malik and Mr. Khawar Saleem,
                      Advs.

                             versus

         STATE & ANR.                                 ..... Respondents
                             Through      Mr. R.S. Kundu, ASC for State
                             with Mr. Shivam Soharon, Mr. Hitesh Vali,
                             Mr. Pawan Kumar and Ms. Suman Soharon,
                             Advs. along with Insp. Pankaj Kumar.
                             Mr. Tanmaya Mehta, Adv. with Mr. Rohan
                             Jaitely and Mr. Manu Beri, Advs. for
                             complainant.
         CORAM:
         HON'BLE MR. JUSTICE RAJNISH BHATNAGAR

                             ORDER

1. The petitioner has preferred the present petition with the following prayer:

"1. Pass an order directing De-freezing the debit of the account no. 0426010100000295 in the name of Netherlands India Communication

Enterprise Ltd (petitioner no. 1) maintained with J&K Bank, Sarita Vihar.

2. Pass an order directing De-freezing the debit of the account no. 0426040100001869 in the name of Rohit Kumar (Petitioner no. 2) maintained with J&K Bank, Sarita Vihar.

3. Quash the impugned letter dt 14.11.2019 issued by Insp Pankaj Kumar, PS Malviya Nagar to the Manager, J&K Bank, Sarita Vihar."

2. Issue notice. Learned ASC for the State, who appears on advance notice, accepts notice. He seeks time to file the reply. Let the reply be filed by the State within six weeks.

3. List on 24.03.2020.

4. In the meanwhile, the petitioners are directed to keep15% amount of the award amount to be received by them in Execution Petition, being OMP (ENF) (COMM) 25/2018, intact till further orders.

RAJNISH BHATNAGAR, J

DECEMBER 12, 2019 jitender