Delhi High Court - Orders
Ab Skf vs M/S Ketan Trading Corporation & Ors on 15 May, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~130
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 264/2026
AB SKF .....Plaintiff
Through: Mr. Saif Khan and Ms. Divya
Viswanath, Advocates.
versus
M/S KETAN TRADING CORPORATION & ORS. .....Defendants
Through:
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 15.05.2026 I.A. 13576/2026 (u/O XXXIX Rule 2A r/w Section 151 CPC)
1. This application is filed on behalf of the Plaintiff seeking the following reliefs:-
"(a) Pass an order directing Contemnor No. 1/Defendant No. 7 (State Bank of India) to immediately freeze Bank Account No. 10378802499 (IFSC Code: SBIN0003110) and disclose complete KYC details and particulars regarding the opening and operating of the said bank account as well as complete bank statements from the date of opening till date, in a sealed envelope/password protected document before this Hon'ble Court;
(b) Pass an order directing Contemnor No. 2/Defendant No. 9 (Union Bank of India) to immediately freeze Bank Account No. 318401010037037 (IFSC Code: UBIN0531847) and to file an affidavit disclosing complete KYC details, particulars of operation and complete bank statements from opening till date, in a sealed envelope/password protected document before this Hon'ble Court;
(c) Pass an order directing Contemnor No. 3/Defendant No. 10 (HDFC Bank) to forthwith freeze UPI ID harmienterprises99-1@okhdfcbank and the bank account linked thereto, and to disclose complete KYC details and bank/transaction statements for the said account from opening till date, in a sealed envelope/password protected document before this Hon'ble CS(COMM) 264/2026 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/05/2026 at 22:13:06 Court;
(d) Pass an order directing all the Contemnors/Defendant Bank Nos. 7, 9 and 10 to file affidavits on record setting out all transactions and account statements from the period of 18.03.2026 till the date of compliance, so as to enable the Plaintiff to assess the extent of dissipation of funds post the Court's injunction order;
(e) An order for costs."
2. Issue notice to the Defendants through all permissible modes, returnable on 09.07.2026, the date already fixed.
JYOTI SINGH, J MAY 15, 2026 S.Sharma CS(COMM) 264/2026 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/05/2026 at 22:13:06