Karnataka High Court
Razorpay Software Limited vs State Of Karnataka on 28 November, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:49646
WP No. 21670 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 21670 OF 2025 (GM-RES)
BETWEEN:
1. RAZORPAY SOFTWARE LIMITED,
EARLIER KNOWN AS
RAZORPAY SOFTWARE PRIVATE
LIMITED COMPANY, REGISTERED
UNDER THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT:
1ST FLOOR, SJR CYBER, 22,
LASKAR HOSUR ROAD, ADUGODI,
BANGALORE-560 030.
REPRESENTED BY ITS AUTHORIZED
REPRESENTATIVE
MR. NARESH JETHWANI,
AGED ABOUT 57 YEARS.
2. RZPX PRIVATE LIMITED,
Digitally signed
by SHWETHA A COMPANY REGISTERED
RAGHAVENDRA UNDER THE COMPANIES ACT, 2013
Location: HIGH HAVING ITS REGISTERED OFFICE AT:
COURT OF
KARNATAKA GROUND FLOOR, SJR CYBER, 22,
LASKAR HOSUR ROAD, ADUGODI,
BANGALORE-560 030.
REPRESENTED BY ITS AUTHORIZED
REPRESENTATIVE
MR. NARESH JETHWANI,
AGED ABOUT 57 YEARS
...PETITIONERS
(BY SMT.KEERTHI REDDY, ADVOCATE FOR
SRI. ABHISHEK K., ADVOCATE)
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NC: 2025:KHC:49646
WP No. 21670 of 2025
HC-KAR
AND:
1. STATE OF KARNATAKA,
THROUGH THE INSPECTOR OF POLICE,
CYBER CRIME POLICE STATION (CID),
CARLTON HOUSE, PALACE ROAD,
BANGALORE - 560 001.
2. YES BANK,
REPRESENTED BY ITS
BRANCH MANAGER, GROUND FLOOR,
PRESTIGE OBELISK, KASTURBA ROAD,
BANGALORE - 560 001.
...RESPONDENTS
(BY SRI. SIDARTH BABU RAO, AGA FOR R1,
SRI. VIKRAM UNNI RAJAGOPAL FOR R2)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO-QUASH THE ILLEGAL
MARKING OF LIEN/ FREEZING OF MONEY BY R1 IN RESPECT
OF RS.62,87,000/- IN THE BANK ACCOUNT OF THE
PETITIONERS HELD WITH R2 BANK VIDE ANNEXURE-F SERIES
AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
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NC: 2025:KHC:49646
WP No. 21670 of 2025
HC-KAR
ORAL ORDER
1. The petitioners are before this Court seeking for the following reliefs:
(a) "Issue a writ of certiorari or any other appropriate writ, order or direction and to quash the illegal marking of lien/freezing of money by respondent No.1 in respect of Rs.62,87,000/- in the bank account of the petitioners held with respondent No.2 Bank vide Annexure-F series.
Date when Razorpay Amount Account Entity Lien was Account Type informed to petitioners 15.06.2021 002261100000070 29,00,000.00 Nodal Razorpay Account Software /petitioner No.1 15.06.2021 002281300009716 30,00,000.00 Current RZPX Account /Petitioner No.2 08.06.2021 00281300009716 3,87,000.00 Current RZPX Account Petitioner No.2 Total Rs.62,87,000/-
(b) Direct Respondent No.2 to immediately remove the lien and permit the petitioners to operate the above accounts freely and without restriction;
(c) Pass such other and further orders as this Hon'ble Court may deem just and proper in the facts and circumstances of the case, in the interest of justice and equity."
2. The very same matter had been dealt by a Co-ordinate Bench of this Court vide its order 28.11.2023 in W.P.No.17412/2023.
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3. The submission of learned counsel for the petitioners is that the amounts as regards which now a lien has been marked is also part of the very same transaction and the Co-ordinate Bench of this Court having taken into consideration that an amount of Rs.65,00,000/- had already been transferred to the Enforcement Directorate, Bangalore had lifted the lien, directed the defreezing of the account and permitted the petitioners to operate the account. By inadvertence, the amounts as regards which Annexure-F has been issued was not mentioned in the earlier proceedings. However, the fact remains that the entire amounts having been transferred to the Enforcement Directorate, there are no amounts which are available with the petitioners.
4. In that view of the matter, for the very same reasons as indicated in the order dated 28.11.2023 in W.P.No.17412/2023, I pass the following:
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(i) The Writ Petition is allowed.
(ii) A certiorari is issued as regards the illegal marking of lien/freezing of money by respondent No.1 in respect of Rs.62,87,000/-
in the bank account of petitioners at Annexure-F Series are quashed.
(iii) Respondent No.2 is directed to remove the lien on the petitioners' Bank accounts as indicated in the prayer above and permit the petitioners to operate the accounts freely without restriction, which shall be done within a period of one week from the date of receipt of certified copy of this order.
SD/-
(SURAJ GOVINDARAJ) JUDGE GJM/GVP List No.: 4 Sl No.: 6