- (1.) HEARD the learned counsel for the parties.
(2.) THIS intra-court appeal is directed against the interim order passed by Single Bench 14th dated August, 2012, whereby the writ petitioner has been allowed to operate its bank account. Learned counsel for appellant submitted that interim order passed by single bench amounts to allowing the writ petition finally, which is not permissible, therefore, order of single bench is not correct and the same is liable to be set aside.
(3.) LEARNED counsel for the respondent supported the order of single bench and also pointed out that the respondent-firm had not started its business before seizure of its Bank account. The learned counsel has further pointed out that the similar interim order in this case has been passed on the basis of connected matter i.e., State of Rajasthan & ors. V/s. M/s. Fashion Suitings Pvt. Ltd. & Anr. - D.B. Civl Special Appeal (W) No.906/2012, whereas the present case was distinguishable, as no business activities had been started.;