G R MAGNETS LTD Vs. DY DIR DIRECTORATE OF REVENUE INTELLIGENCE
LAWS(CAL)-1999-12-13
HIGH COURT OF CALCUTTA
Decided on December 14,1999

G.R.MAGNETS LTD. Appellant
VERSUS
DY. DIR., DIRECTORATE OF REVENUE INTELLIGENCE Respondents

JUDGEMENT

Ajoy Nath Ray, J. - (1.) The writ petitioner's bank accounts at Calcutta have been restrained from operation, excepting for receipt of inward remittances.
(2.) HDFC Bank gave no reason for such stoppage, but the Bank of America forwarded the copy letter which worked as an attachment order.
(3.) The letter is written by a Deputy Director who should be a junior bureaucrat as per his designation.;


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