Subrata Talukdar, J. - (1.) - Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) This is one further instance where the Petitioner/Exporter complains of the freezing of his Bank Account lying with the Respondent/Bank.
(3.) Mr. Chakraborti, Learned Counsel appearing for the petitioner, argues that having regard to the Authorities as reported in 2016 (332) E.L.T.77 (Cal.) In Re: Shakuntala Singh v. ADDL. DRI, Kolkata Zonal Unit and in 2016 (333) E.L.T. 267 (Cal) In Re: (Mineral Metal Centre v. Dir. General of Central Excise Intelligence) , the Customs Act, 1962 (for short the 1962 Act) does not permit the Respondent/Customs or even for that matter the Added Respondents/Directorate of Revenue Intelligence (DRI) to freeze the Account of the Petitioner No. 1/Company.;