Motomi Bharat Nidhi Limited vs. The Union Of INDIA
Held
The provided text is only the introductory part of the judgment, listing the parties and exhibits for several connected cases. The actual decision, reasoning, and what the Court held are omitted from the provided document.
Facts
Multiple writ petitions were filed by individuals, cooperative banks, and an LLP, primarily against various banks and cybercrime police authorities. These cases, heard together, appear to involve disputes related to bank accounts and actions taken by cybercrime police, likely concerning financial transactions or alleged cybercrimes.
Key Issues
The key legal issues cannot be determined as the main body of the judgment, which would discuss the issues, is omitted from the provided text.
Sections Cited
None (no statutory sections or rules are mentioned in the provided text)
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI TUESDAY, THE 26TH DAY OF MARCH 2024 / 6TH CHAITHRA, 1946 WP(C) NO. 10612 OF 2024 PETITIONER: YASMIN K.A AGED 46 YEARS W/O SULAIMAN, SEENATH(H), KODAKKATTUPOTTA, PARLI-II KINAVALLUR, KINAVALLUR P.O., PALAKKAD DISTRICT,KERALA, PIN – 678 612 BY ADVS. MUHAMMED AMEEN ISTINAF ABDULLAH RESPONDENTS: 1 FEDERAL BANK REPRESENTED BY THE GENERAL MANAGER, HEAD OFFICE, MARKET ROAD, PERIYAR NAGAR, ALUVA, KERALA, PIN – 683 101 2 BRANCH MANAGER FEDERAL BANK, KALLADIKODE BRANCH, TB JUNCTION, KALLADIKODE, PALAKKAD, KERALA, PIN – 678 596 3 SUPERINTENDENT OF POLICE CYBER CRIME CELL,B BLOCK, MINI SECRETARIAT, PATIALA, PUNJAB, PIN - 147001 4 THE NATIONAL CYBER REPORTING CRIME PORTAL, REP. BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS NEW DELHI, PIN – 110 001 5 STATE POLICE CHIEF, KERALA POLICE HEAD QUARTERS, VAZHUTHAKKAD, THIRUVANANTHAPURAM, PIN – 695 104 SRI. MOHAN JACOB GEORGE,SC. SRI. SUNIL KUMAR KURIAKOSE. GP. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.03.2024, ALONG WITH WP(C).2432/2024, 2491/2024 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10612
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