Polakulaths Sree Krishna Regency vs. The Federal Bank LTD
Held
The High Court noted that the petitioner's accounts had already been defreezed, as evidenced by Ext.P7. In light of these developments, the writ petition was closed, and the restriction regarding freezing was deemed no longer applicable.
Facts
The petitioner filed a writ petition challenging the freezing of their bank accounts. Subsequently, during the pendency of the petition, the bank accounts were defreezed.
Key Issues
The key legal issue was the challenge to the freezing of the petitioner's bank accounts.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946 WP(C) NO. 3299 OF 2024 PETITIONER: POLAKULATHS SREE KRISHNA REGENCY 11/232-A, HRISHIKESAM BUILDINGS, OPP. PRIVATE BUS STAND, GURUVAYOOR, THRISSUR, KERALA, REPRESENTED BY ITS MANAGING PARTNER MR. P.N. KRISHNADAS, PIN - 680101 BY ADVS. SANTHOSH MATHEW ARUN THOMAS KARTHIKA MARIA VEENA RAVEENDRAN ANIL SEBASTIAN PULICKEL ABI BENNY AREECKAL MATHEW NEVIN THOMAS KARTHIK RAJAGOPAL KURIAN ANTONY MATHEW SHINTO MATHEW ABRAHAM JOE S. ADHIKARAM RESPONDENTS: 1 THE FEDERAL BANK LTD REPRESENTED BY ITS BRANCH MANAGER, GURUVAYOOR BRANCH, VENUS ENCLAVE, EAST NADA, THRISSUR ROAD, GURUVAYOOR, PIN - 680101 2 THE SUPERINTENDENT OF POLICE OFFICE OF THE SUPERINTENDENT OF POLICE, COLLECTORATE, BILANDPUR, GORAKHPUR, UTTAR PRADESH, PIN - 273001 3 THE STATION HOUSE OFFICER CYBER CRIME POLICE STATION, NEAR RAILWAY STATION, STATION ROAD, ARYA NAGAR, BILANDPUR, GORAKHPUR, UTTAR PRADESH, PIN - 273012 4 THE DIRECTOR GENERAL OF POLICE CYBER CRIME, CYBER CRIME HEADQUARTERS, POLICE HEADQUARTERS, RANA PRATAP MARG, LUCKNOW, UTTAR PRADESH, PIN - 226001
WP(C) NO. 3299 OF 2
The judgment continues below.
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