Delhi High Court - Orders
Jasper Infotech Private Limited vs Aadi Sins & Ors on 8 April, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1214/2018
JASPER INFOTECH PRIVATE LIMITED ..... Plaintiff
Through: Ms. Swetasree Majumder, Advocate.
versus
AADI SINS & ORS. ..... Defendants
Through: Mr. Rajiv Kapur & Mr. Akshit Kapur,
Advocates for D-14
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.04.2021 I.A. No. 5072/2021(for direction)
1. By way of this application, the Plaintiff seeks directions towards Defendant Nos. 14, 20 and 21 to freeze bank accounts mentioned in the respective exhibits annexed with the present application. The attention of this Court has been drawn to the Order dated 1st November, 2018 and 5th August, 2019 passed by this Court, whereby an ex-parte ad interim injunction was granted and Orders for freezing the bank accounts were issued.
2. It is submitted that subsequently, the Plaintiff has become aware that unwary/gullible customers of the Plaintiff continue to fall prey to the fraudulent/illegal/infringing activities and phone calls/SMSs of Defendants and have transferred monies to several bank accounts held with Defendant Nos. 14, 20 and 21. The list of bank accounts of the abovementioned Defendants have been given in Exhibits A4, G1 and H2 annexed to the present application.
3. In view of the above, Defendant Nos. 14, 20 and 21 are directed to freeze the bank accounts listed in Exhibits A4, G1 and H2, respectively. The said Defendants are further directed to file affidavits of compliance giving the KYC particulars of the said accounts as per respective exhibits, within a period of four weeks from today.
4. Accordingly, the application stands disposed of.
5. List the matter on the date already fixed i.e., 14th April, 2021.
SANJEEV NARULA, J APRIL 8, 2021 as