Delhi High Court - Orders
Faiza International Travels Through ... vs State Of Gujarat Through ... on 23 February, 2026
Author: Prateek Jalan
Bench: Prateek Jalan
$~82
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 629/2026 & CRL.M.A. 5946/2026
FAIZA INTERNATIONAL TRAVELS THROUGH
AUTHORIZED REPRESENTATIVE .....Petitioner
Through: Mr. Farrukh Tabish, Mr. Shivam
Pandey and Mr. Suryavrat Dubey,
Advocates.
versus
STATE OF GUJARAT THROUGH
SUPERINTENDENT OF POLICE & ORS. .....Respondents
Through: Mr. Sanjeev Bhandari, ASC with
Mr. Arjit Sharma and Ms. Sakshi
Jha, Advocates for State.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 23.02.2026
1. The petitioner has filed this petition under Article 226 of the Constitution, arraying the States of Gujarat, Karnataka, Uttar Pradesh, Kerala, and Haryana as respondent Nos. 1 to 6, and its banker - ICICI Bank Limited ["Bank"] as respondent No. 7.
2. It is contended that the law enforcement agencies in the aforesaid States have issued liens on the petitioner's bank accounts for various sums, however, the Bank has attached the entire accounts of the petitioner, resulting in the complete paralysis of the petitioner's business. It is specifically submitted that the petitioner's grievance is particularly W.P.(CRL) 629/2026 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 24/02/2026 at 20:42:23 against the Bank to the extent of the attachment beyond the amount of the liens imposed by respondent Nos. 1 to 6.
3. In these circumstances, Mr. Farrukh Tabish, learned counsel for the petitioner, seeks permission to withdraw this writ petition, with liberty to the petitioner to file a civil writ petition directed against the Bank, rather than for the relief sought in the present petition.
4. The petition, alongwith pending application, is dismissed as withdrawn, with liberty as aforesaid.
5. Needless to say, this order will not preclude the petitioner from challenging the orders of lien before the jurisdictional forums, if so advised.
PRATEEK JALAN, J FEBRUARY 23, 2026 'pv/KA'/ W.P.(CRL) 629/2026 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 24/02/2026 at 20:42:23