Polakulaths Sree Krishna Regency vs The Federal Bank Ltd
2024 Latest Caselaw 8750 Ker

Kerala High Court

Polakulaths Sree Krishna Regency vs The Federal Bank Ltd on 27 March, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               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 2024           2

             SRI. MOHAN JACOB GEORGE, SC.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.03.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 3299 OF 2024              3


                               T.R. RAVI, J.
               --------------------------------------------
                       W.P(C).No.3299 of 2024
                   --------------------------------------------
              Dated this the 27th day of March, 2024

                              JUDGMENT

This writ petition has been filed challenging the freezing

of the accounts. Subsequently, the account has been

defreezed, as can be seen from Ext.P7.

In view of the subsequent developments, this writ

petition is closed and the restriction regarding freezing will

no longer apply.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 3299/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE D & O LICENSE HAVING FILE NO. 6667/2021 ISSUED TO THE PETITIONER BY THE GURUVAYOOR MUNICIPALITY DATED 09-04-2021.

Exhibit P2 A TRUE COPY OF THE PETITIONER'S GST CERTIFICATE HAVING REGISTRATION NO. 32AADFN5829R2ZQ DATED 17-07-2018

Exhibit P3 A TRUE COPY OF THE NOTICE NO.

CYBER/GYR/2023-24 DATED 23-01-2024 SENT BY THE 1ST RESPONDENT TO THE PETITIONER.

Exhibit P4 A TRUE COPY OF THE EMAIL DATED 23-01-2024 SENT TO RESPONDENTS NOS. 2 AND 3 BY THE PETITIONER.

Exhibit P5 A TRUE COPY OF THE JUDGEMENT DATED 25-09-2023 OF THIS HON'BLE COURT IN DR. SAJEER V. RESERVE BANK OF INDIA & ORS, NEUTRAL CITATION 2023:KER:62820 (W.P.(C) NO. 12960 OF 2023 & CONNECTED CASES).

Exhibit P6 A TRUE COPY OF THE EXPENSES INCURRED BY THE PETITIONER IN THE MONTH OF DECEMBER, 2O23 FOR RUNNING AND MAINTENANCE OF THE HOTEL BUSINESS.

Exhibit P7 A TRUE COPY OF THE LETTER CYBER/GYR/2023- 24 DATED 17-02-2024 SENT TO THE APPLICANT BY THE 1ST RESPONDENT.