Kerala High Court
M/S Mariyam Designers vs Kotak Mahindra Bank Limited on 17 December, 2024
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Tuesday, the 17th day of December 2024 / 26th Agrahayana, 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 coming on for admissions upon perusing the petition
and the affidavit filed in support of WP(C) 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:
C.S.DIAS, J.
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WP(C) No.44961 of 2024
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Dated this the 17th day of December, 2024
ORDER
Issue notice by speed post and simultaneously by e-mail to the respondents 1 and 2 as provided under Rule 51(3) of the Kerala High Court Rules and file a memo to the effect.
On a consideration of the facts and the materials on record, I am satisfied that the petitioner is entitled to an ad-interim order. Hence, I direct the 1st respondent bank not to debit any further amount from the petitioner's bank account till the date of next hearing.
Post on 13.01.2025.
sd/-
C.S.DIAS, JUDGE rkc/17.12.24 17-12-2024 /True Copy/ Assistant Registrar