JAYANT NANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application filed by the petitioner with the following prayers:

(2.) The submission of Mr. R.K. Handoo, learned counsel for the petitioner is that the petitioner intends to travel to UAE from New Delhi on March 04, 2022; from UAE to Thailand on March 14, 2022 staying in Thailand till March 27/28, 2022 when he shall again fly to UAE and return back to New Delhi on April 06, 2022.

(3.) It is his submission that the petitioner intends to travel to UAE as he is a Non-Resident since 1989 and his place of residence is Dubai from where he carries his business, which is spread over various countries and his presence is required for taking various business decisions. He is travelling to Thailand to restart the construction of a hotel / resort on the land owned by his company at a place called Koh Samui, Thailand, which construction was halted due to the COVID-19 pandemic. The submission of Mr. Handoo is that the statement of the petitioner has been recorded by the Income Tax Department. He has submitted all the documents as sought from him. Further, no summons are standing as of today against the petitioner. He stated that on earlier occasions also this Court has granted permission to the petitioner to travel to UAE and also to UK subject to conditions imposed which the petitioner has scrupulously followed and has always returned back to India.