Madras High Court
Goldquest International Pvt. Ltd vs The Commissioner Of Police on 18 August, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.08.2016
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE R.MAHADEVAN
W.P. No.37862 of 2003
GoldQuest International Pvt. Ltd.,
rep. by its Director and Country Manager
Ms.Pushpam Applanaidu,
No.9, 9th Floor,
Mc Nichols Road,
Chetpet, Chennai-600 031. .. Petitioner
-vs-
1.The Commissioner of Police,
Commissioner's Office,
Egmore, Chennai.
2.The Deputy Commissioner of Police,
Central Crime Branch,
Chennai-600 008.
3.The Inspector of Police,
Central Crime Branch,
Egmore, Chennai. .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus directing respondents to defreeze the Bank account Nos.424-0-5075495, 424-0-5076130, 424-0-5079644 and 225-0-5393871 at the Standard Chartered Bank Mylapore and Current Account No.58078 with the Bank of Baroda, Chennai Main Office of the petitioner and consequently direct the respondents to remove the seal affixed in the office of the petitioner at No.9, 9th Floor, The Raintree Place, Mc.Nichols Road, Chetpet, Chennai-600 031 under Crime No.307 of 2003.
For Petitioner : No Appearance
For Respondents : Mr.R.Vijayakumar
Addl. G.P. for R1 to R3
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) None appears for the petitioner. The writ petition is dismissed for non-prosecution. No costs.
(S.K.K., CJ.) (R.M.D., J.) 18.08.2016 Index : Yes/No Internet : Yes/No bbr To
1.The Commissioner of Police, Commissioner's Office, Egmore, Chennai.
2.The Deputy Commissioner of Police, Central Crime Branch, Chennai-600 008.
3.The Inspector of Police, Central Crime Branch, Egmore, Chennai.
The Hon'ble Chief Justice and R.Mahadevan, J.
bbr W.P.No.37862 of 2003 18.08.2016