M/S Kanhaiya Traders vs Hdfc Bank (2026:Rj-Jd:12642)
2026 Latest Caselaw 4089 Raj

Rajasthan High Court - Jodhpur

M/S Kanhaiya Traders vs Hdfc Bank (2026:Rj-Jd:12642) on 17 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:12642]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5834/2026

M/s Kanhaiya Traders, Official Address- Shop No 2, Aklway
Block, Mandore Mandi, Jodhpur 342001, Through Its Proprietor
Gaurav Khanchandani S/o Devanand Khanchandani, Age About
37 Years, R/o Fatehsagar, Mahawaton Ki Masjid, Jodhpur 342001
(Rajasthan)
                                                                   ----Petitioner
                                    Versus
HDFC Bank, Branch-Bhadwasiya, 29-A Baba Ramdev Nagar,
Khasra No. 69-76, Near Krishi Upaj Mandi, Bhadwasiya, Jodhpur
342006 (Raj) Through Its Chief Manager/authorized Officer
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Mayank Roy
For Respondent(s)         :     -


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/03/2026

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 humbly and respectfully prayed that the writ filed by the petitioner may kindly be allowed and by an appropriate writ, order or direction:-

i. The Hon'ble Court may kindly be pleased to declare as illegal, the action of the respondent-Bank in freezing the petitioner's Bank Account bearing No. 50200051855124 in HDFC Bank, Branch-Bhadwasiya, 29-A Baba Ramdev Nagar, Khasra No. 69-76, Near Krishi Upaj Mandi, Bhadwasiya, Jodhpur 342006 (Raj.) and entire any subsequent proceedings arising out of the same, and/or; II. The Hon'ble Court may kindly direct the respondent Bank to forthwith de-freeze the aforementioned bank account of the petitioner, and/or;

III. Any other appropriate Writ, order or direction, which the Hon'ble Court deems appropriate in the factual matrix of the instant case, may also kindly be passed in favour of the petitioner."

(Uploaded on 17/03/2026 at 04:29:08 PM)

[2026:RJ-JD:12642] (2 of 2) [CW-5834/2026]

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 respondent- Bank to keep the disputed

amount (the amount which was transferred illegally in the bank

account of the petitioner) frozen and allow the 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 22-divya/-

(Uploaded on 17/03/2026 at 04:29:08 PM)

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