Kerala High Court
Inam Rahman vs The Manager, Canara Bank - Specialized ... on 21 January, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.43643/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Tuesday, the 21st day of January 2025 / 1st Magha, 1946
WP(C) NO. 43643 OF 2024(E)
PETITIONER:
INAM RAHMAN, AGED 22 YEARS S/O. ABDURAHIMAN, GRACE VILLA, ELOKKARA,
PUTHUPPADI, KOZHIKODE, PIN - 673586
RESPONDENTS:
1. THE MANAGER, CANARA BANK - SPECIALIZED DIGITAL BANKING, SOUTH
KALAMASSEY GROUND FLOOR, NFRA ARCADE, UNIVERSITY ROAD, ALFIYA NAGAR,
SOUTH KALAMASSERY, KALAMASSERY, KOCHI, KERALA, PIN - 682022
2. NODAL OFFICER, NATIONAL CYBERR CRIME PORTAL 5TH FLOOR, NDCC-II
BUILDING, JAI SINGH ROAD, NEW DELHI , PIN - 110001
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along wiWrit 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 quash Exhibit P3 notice to the
extent it directed to restrict the bank account of petitioner (Account
No.110102826288, Canara Bank Digital Marketing Unit, South Kalamassery
Branch Ernakulam, 682022), pending disposal of the Writ Petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
16.12.2024 & 08.01.2025 and upon hearing the arguments of SRI.MERIN JOSE
Advocate for the petitioner and of SRI.GOPIKRISHNAN NAMBIAR Advocate for
the respondent 1, the court passed the following:
ORDER
Await service of notice on the respondents.
The interim order dated 16.12.2024 is extended by a month.
Sd/- C.S.DIAS, JUDGE 21-01-2025 /True Copy/ Assistant Registrar