- (1.) Ld. Counsel for the Petitioner has placed on record their written communication to their Bankers, HDFC Bank for issuance of their statement of account duly certified under the Bankers Books Evidence Act.
(2.) This has been replied to by the said Bank namely, HDFC Bank, Sarita Vihar Branch, New Delhi, in which they have stated that the said certification can be provided on the basis of a direct order of the court of law or the investigating agency.
(3.) It is submitted that for want of specific directions from the Court, they are unable to issue Bankers Certificate under the Bankers Books of Evidence Act. We are unable to comprehend this explanation given that to issue a Bank Statement duly certified under the Bankers Evidence Act, a court order is required.;