Harsha Devani, J. - (1.) Rule. Mr. Nirzar Desai, learned Senior Standing Counsel, waives service of notice of rule on behalf of the respondent.
(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks a direction to the respondent to release all the bank accounts of the petitioner, as shown in paragraph-12 of the memorandum of petition.
(3.) Vide order dated 06.02.2019, this Court had directed the respondent to forthwith release the attachment on the petitioner's cash credit account bearing No.02950500012441 maintained with the Bank of Baroda, Kapadvanj Branch, Kaira.;