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Judgment
5 paragraphs · 106 words
Harisankar V. Menon, J
1.
The petitioner has filed this writ petition seeking appropriate directions to respondents 1 and 2 to defreeze the bank account of the petitioner at the Nilambur Branch of the 1st respondent-Bank.
2.
Counsel for the 1st respondent Bank, points out that in the request for freezing of the petitioner’s account, the amount required to be frozen has not been mentioned.
3.
In the light of the afore, there will be a direction to respondents 1 and 2 to defreeze the petitioner’s bank account No.0057053000072563 as expeditiously as possible.
In the light of the afore, the writ petition would stand disposed of.