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Judgment
A. K. Menon, J
On behalf of the respondents, it is contended that copies of all bank statements upto 30th November 2021 have been handed over. However, demat accounts' statements have not been handed over. The learned counsel for the respondents seeks further time.
Paragraph 4 of the affidavits-of-disclosure of respondents 2 and 3, both dated 16th December 2021, disclosed a total of 11 demat accounts. DP IDs and Client IDs have been provided in both these affidavits, which are reproduced below for ease of reference :-
Sr. No
Depository
Held With
DP ID
Client ID
Affidavit-of-Disclosure of Respondent No.2
1
CDSL
Anand Rathi
12010600
02289351
2
CDSL
Edeilweiss
12032300
01837235
3
CDSL
IndiaBulls
12029900
06481668
4
NSDL
Yes Bank
IN303270
1084236
5
NSDL
ICICI Bank
IN302902
40895106
6
NSDL
Anand Rathi
IN301803
10032077
Affidavit-of-Disclosure of Respondent No.3
1
CDSL
Anand Rathi
12010600
02289347
2
CDSL
Edeilweiss
12032300
01837273
3
CDSL
IndiaBulls
12029900
06481672
4
NSDL
Yes Bank
IN303270
10773434
5
NSDL
Anand Rathi
IN301803
10032069
The Depository Participants are therefore directed not to allow any debits in the aforesaid demat accounts till further orders of the court.
Advocates for the applicant shall forthwith provide authenticated copy of this order to the concerned Depository Participants in order to enable them to prevent any debits in these accounts.
Copy of this order shall also be sent to CDSL and NSDL so as to ensure that the aforesaid demat accounts do not reflect any debits from today till further orders.
List the IA on 20th December 2021.