Gourav Enterprises vs Au Small Finance Bank ...
2026 Latest Caselaw 6466 Raj

Rajasthan High Court - Jodhpur

Gourav Enterprises vs Au Small Finance Bank ... on 22 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:18927]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8658/2026

Gourav Enterprises, Bukalsar Bass, Ward No. 24, Sardarsahar,
District Churu (Raj.). Through Its Proprietor Gourav Tanwar S/o
Shri Babulal Tower, Age 25 Years, R/o Bukalsar Bass, Ward No.
24, Sardarsahar, District Churu (Raj.).
                                                                   ----Petitioner
                                    Versus
Au Small Finance Bank, Through Its Branch Manager, Ward No.
24, Near Natraj Hotel, Purani Sadak, Churu (Raj.).
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Manish Bhargav for
                                Mr. Hardik Gautam
For Respondent(s)          :    -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

22/04/2026

1. The instant writ petition under Article 226 of the Constitution

of India has been filed by the petitioner seeking the following

reliefs:-

"It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to allow the present writ petition by issuing an appropriate writ, order or direction, thereby directing the respondent to remove the debit freeze imposed on the Bank Account bearing No. 2302218253350791 of the petitioner, and permit the petitioner to operate the said account.

Any other relief to which the petitioner is entitled, may be granted in his favor and the writ petition may be allowed with costs."

2. Having considered the facts and circumstances of the case,

this Court deems it just and proper to dispose of this writ petition

with a direction to the AU Small Finance Bank- respondent to keep

the disputed amount (the amount which was transferred illegally

in the bank account of the petitioner) frozen and allow the

(Uploaded on 22/04/2026 at 11:17:32 AM)

[2026:RJ-JD:18927] (2 of 2) [CW-8658/2026]

petitioner to make transactions from its bank account from the

remaining balance.

3. It is further made clear that in case, the respondent - Bank

has not received the information regarding the exact figure of the

disputed amount, which the Investigating Officer/Police alleges to

be receipt(s) of the offence, the bank shall send a communication

to the concerned Investigating Officer/Police, to indicate the

amount to be earmarked for lien, while endorsing a copy of the

instant order.

4. Upon receipt of such communication/letter, the concerned

Investigating Officer/Police shall be under an obligation to apprise

the respondent - Bank about the amount to be kept in lien, within

a period of seven days of receiving the communication from the

respondent - Bank. The respondent - bank shall thereafter do the

needful as directed herein above.

5. It is further made clear that in case, the respondent-Bank

does not receive any reply from the concerned Investigating

Officer/Police, then it shall be duty bound to act in accordance

with the instant order.

6. Stay petition as well as all pending application, if any, stand

disposed of.

(KULDEEP MATHUR),J 16-divya/-

(Uploaded on 22/04/2026 at 11:17:32 AM)

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