Kerala High Court
M/S. Holypals Tours And Travels vs Hdfc Bank Limited on 17 July, 2024
Author: V.G.Arun
Bench: V.G.Arun
WP(C) No.24653/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Wednesday, the 17th day of July 2024 / 26th Ashadha, 1946
WP(C) NO. 24653 OF 2024(F)
PETITIONER:
M/S. HOLYPALS TOURS AND TRAVELS 63/286, EMERALD MALL, KOZHIKODE.
REPRESENTED BY THE PROPRIETOR, MUHAMMED RAHEESH, S/O. MUHAMMED RAFI
T, AGED 28 YEARS, KADEEJA MANZIL, PAVANGAD, PUTHIYANGADI P.O.,
KOZHIKODE-673021, PIN - 673004
RESPONDENTS:
1. HDFC BANK LIMITED, MAJESTIC CENTER,BYE PASS ROAD, NEAR BABY MEMORIAL
HOSPITAL, CALICUT. REPRESENTED BY BRANCH MANAGER, PIN - 673004
2. SUB- INSPECTOR OF POLICE, WEST STREET 87, GANAPATHIPATTU,
TINDIVANAM, VILLUPURAM,TAMIL- NADU, PIN - 605652
3. INSPECTOR OF POLICE, PIMPRI -CHINCHWAD POLICE COMMISSIONERATE,
MAHARASHTRA, PIN - 411019
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
i) issue direction to the Respondents to defreeze and permit the
Petitioner to operate Account No.50200064170561 of M/s.HDFC Bank Ltd.,
Kozhikode Branch-1st Respondent, pending disposal of the Writ Petition
(Civil).
ii) to grant any other reliefs that are prayed for and is deemed
just and proper to grant in order to secure ends of justice.
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
M/S.T.D.SUSMITH KUMAR, T.O.DEEPA, GAYATHRI C.H., JAYKAR.K.S. & C.SIVADAS
Advocates for the petitioner and of SRI.M.PREMCHAND, Advocate for
respondent 1, the court passed the following:
WP(C) No.24653/2024 2/2
ORDER
Admit.
Advocate M.Premchand takes notice for first respondent. Issue notice to respondents 2 and 3 through speed post. The petitioner is also permitted to take out notice through 2nd respondent through email and to produce proof of service.
Post on 05.08.2024. In the meanwhile, the debit freeze on the petitioner's account shall be limited to the amount shown in the requisition.
Sd/- V.G.ARUN, JUDGE 17-07-2024 /True Copy/ Assistant Registrar