Kerala High Court
M/S Mariyam Designers vs Kotak Mahindra Bank Limited on 30 January, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.44961/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Thursday, the 30th day of January 2025 / 10th Magha, 1946
WP(C) NO. 44961 OF 2024(U)
PETITIONER:
M/S MARIYAM DESIGNERS, AGED 31 YEARS, 9/381/1A, VAZHOOR ROAD, NEAR
ICICI BANK, KURISUMMOODU, CHANGANACHERRY, REP BY ITS PROPRIETRESS,
ALPHY JOSE., PIN - 686105
RESPONDENTS:
1. KOTAK MAHINDRA BANK LIMITED, GROUND FLOOR, JKV TOWER, BLOCK NO.35,
VAZHAPALLI EAST VILLAGE, CHANGANCHERRY, KOTTAYAM, PIN - 686102
2. THE INSPECTOR OF POLICE, CYBER CRIME, MIZORAM COMMON, MIZORAM, PIN -
796005
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 1st respondent to allow the petitioner to manage,
fully operate, deposit and withdraw money from the petitioner's bank
account No. 5949228690 maintained with the 1st respondent bank, pending
disposal of the Writ Petition.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this court's
order dated 17.12.2024 and upon hearing the arguments of M/S.A.ANAND,
HEMANTH HARI, AKHIL CHANDRAN & SARATHKUMAR S., Advocates for the
petitioners, the court passed the following:
ORDER
Await service of notice on the respondents. The interim order dated 17.12.2024 is extended by a month. Post on 21.02.2025.
Sd/- C.S.DIAS JUDGE 30-01-2025 /True Copy/ Assistant Registrar