SANJAY SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been filed by the petitioner with the following prayers: -

(2.) Mr. Saurabh Kirpal, learned Senior Counsel with Mr. Srijan Sinha appeared for the petitioner and submitted that the writ petition has been filed by the petitioner seeking quashing of Lookout Circular ( 'LOC ', for short) issued by Deputy Director Bureau of Immigration of Ministry of Home Affairs, Government of India. The petitioner / applicant is currently serving as a Director in three Companies namely, M/s. Si2 Microsystems Pvt. Ltd., M/s. IZMO Ltd. (a public listed Company) and M/s. Hughes Precision Manufacturing Pvt. Ltd. These aforementioned companies are engaged in developing and producing space and defence-related hardware and software for ISRO, Indian Army, Indian Air Force as well as International Clients in the United States of America, Russia, Singapore, Israel, etc. These companies are registered as Export Oriented Units. According to him, a similar application was filed by the petitioner before this Court being CM No.32943/2021. The said application was decided on 18/11/2021, whereby the Court has suspended LOC for a period of four weeks and permitted the petitioner to travel to Russia, subject to several conditions. According to him, the petitioner has fulfilled all the conditions and has given security of immovable property worth more than Rs.5 crores bearing No. B-4/138, Safdarjung Enclave, New Delhi110029 of his Mama Ji, Shri Vijay Gupta. The original title deeds of the property have been deposited in this Court and are still with the Registry of this Court.

(3.) He submitted that upon verification and on the satisfaction with respect to the fulfilment of the conditions imposed in the order dated 18/11/2021, the petitioner / applicant was allowed to travel.