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Fayisali M.P vs Indusind Bank
2024 Latest Caselaw 30466 Ker

Citation : 2024 Latest Caselaw 30466 Ker
Judgement Date : 25 October, 2024

Kerala High Court

Fayisali M.P vs Indusind Bank on 25 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                     1

W.P.(C)No.32902 of 2024


                                                        2024:KER:79593
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                     THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                          WP(C) NO. 32902 OF 2024

PETITIONER/S:

              FAYISALI M.P
              AGED 21 YEARS
              MANJANPARAMBILVEEDU, CHARITY, KUNNATHIDAVAKA,
              VYTHIRI P.O, WAYANAD DISTRICT, PIN - 673576


              BY ADV NAJAH EBRAHIM V.P.


RESPONDENT/S:

              INDUSIND BANK
              REPRESENTED BY IT'S DEPUTY MANAGER KOCHI BRANCH,
              PIN - 682018



OTHER PRESENT:

              SRI. K.K. SUBEESH SC FOR INDUS IND BANK.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2

W.P.(C)No.32902 of 2024


                                                         2024:KER:79593
                                JUDGMENT

Petitioner is aggrieved by the sudden freeze

imposed on his account maintained by the respondent bank.

The freeze is imposed on noticing certain transactions

which do not match the petitioner's account profile.

2. Learned counsel for the petitioner submits

that his client is prepared to produce the KYC details

and offer explanation with respect to the alleged

suspicious transactions.

3. I heard the learned Standing Counsel for

the bank also.

In view of the above submission, the writ petition

is disposed of permitting the petitioner to produce his

KYC details along an explanation and directing the bank

to consider the explanation and, if satisfied, lift the

freeze over the petitioner's account immediately.

Sd/-

V.G.ARUN JUDGE sv

2024:KER:79593 APPENDIX OF WP(C) 32902/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY DEPUTY BRANCH MANAGER, INDUSIND BANK,KOCHI BRANCH DATED 21/11/2023

 
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