SUNNY MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through video conferencing. W.P.(C) 2799/2021 and CM APPL. 8439/2021 (for stay)

(2.) The present petition has been preferred by the Petitioner challenging the Look Out Circular, which has been issued against him. The said LOC is valid till 6th March, 2022.

(3.) The case of the Petitioner is that a company which was being run by the Petitioner's father, and his uncles etc., had availed of a loan facility from the Punjab National Bank and UCO Bank. He had stood as a guarantor for one of the said loans. The Petitioner was earlier conducting business in India under the name "Yash Rice Traders". However, there was a severe financial crunch in the said company, and hence, he had to wind up his business here, and he moved to Canada thereafter, in 2018. The father of the Petitioner suffered from an illness, and unfortunately passed away on 1st December, 2020 in Kaithal in Haryana. The Petitioner who is working in Canada and living with his wife and child in Canada, had to travel to India for the last rites of his father. While travelling back to Canada, on 26th January, 2021, he was detained in the immigration in Indira Gandhi International Airport, Delhi, and thereafter was informed that an LOC has been issued against him.