Kerala High Court
Dr Sajeer vs Reserve Bank Of India on 2 May, 2023
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.12960/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
WP(C) NO. 12960 OF 2023 (T)
PETITIONER:
DR SAJEER, AGED 32 YEARS SAJEER MANZIL PATHIYARAKKARA PALAYAD
KOZHIKODE, PIN - 673105
RESPONDENTS:
1. RESERVE BANK OF INDIA REPRESENTED BY ITS GOVERNOR OF RBI NO. 6507,
BAKERY JUNCTION ROAD NANDAVANAM, PALAYAM THIRUVANANTHAPURAM, KERALA,
PIN - 695033
2. THE AXIS BANK REPRESENTED BY ITS AUTHORIZED OFFICER VADAKARA
BRANCH, VADAKARA, KOZHIKKODE, PIN - 673101
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 issue an interim relief order directing the second respondent
bank to immediately lift the freeze on the petitioner's bank account
numbered 917010031709664 until the final disposal of this case.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.K.REEHA KHADER Advocate for the petitioners, M/S.NANDU.K.KISHORE, SAJU
N. A., G.LEKHA, UMA.G.KRISHNAN & P.J.FLONY Advocates for R2, the court
passed the following:
ORDER
Issue notice by speed post to the 1st respondent. Sri.Saju N.A takes notice for the 2nd respondent.
Adv.Nandu.K.Kishore, representing Adv.Saju.N.A submits that 2nd respondent will consider Ext.P1 representation submitted by the petitioner and will pass orders with regard to the de-freezing of the account of the petitioner within a period of one week, after hearing the petitioner.
Post on 23.05.2023 Sd/- MURALI PURUSHOTHAMAN, JUDGE 02-05-2023 /True Copy/ Assistant Registrar WP(C) No.12960/2023 2/2 APPENDIX OF WP(C) 12960/2023 Exhibit P1 A TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER DATED 25.01.2023