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Muzammil Basheer vs South Indian Bank
2024 Latest Caselaw 30918 Ker

Citation : 2024 Latest Caselaw 30918 Ker
Judgement Date : 23 October, 2024

Kerala High Court

Muzammil Basheer vs South Indian Bank on 23 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                      2024:KER:78770

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

   WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                      WP(C) NO. 37151 OF 2024

PETITIONER:

          MUZAMMIL BASHEER
          AGED 32 YEARS
          S/O MUHAMMED HANEEFA, NEDUKUNDAN HOUSE, CHETTIYANGADI,
          MANJERY,MALAPPURAM DISTRICT, PIN - 676123.


          BY ADV NAJAH EBRAHIM V.P.


RESPONDENT:

          SOUTH INDIAN BANK
          REPRESENTED BY ITS MANAGER, MANJERY BRANCH, MANJERI,
          KERALA-, PIN - 676121.



          SRI. SUNIL SHANKER, SC FOR SIB.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                2024:KER:78770
WP(C) NO. 37151 OF 2024                2
                                  JUDGMENT

The petitioner is aggrieved by the sudden freeze imposed

on his account maintained with 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 the

petitioner is willing to provide his KYC details and offer explanation

regarding the alleged suspicious transactions.

3. I heard the learned Standing Counsel for the respondent

Bank also.

In view of the submissions made on behalf of the

petitioner, the writ petition is disposed of, permitting the petitioner

to provide his KYC details and offer explanation regarding the

suspicious transaction, and directing the Bank to consider the

explanation, and if satisfied, lift the freeze imposed on the

petitioner's account immediately.

Sd/-

V.G.ARUN JUDGE Sru 2024:KER:78770

APPENDIX OF WP(C) 37151/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY PETITIONER DATED 10.09.2024.

 
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