SASEENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) When this matter was called today, Smt.Mini Gopinath - learned Central Government Counsel, submitted that the issues in this case are already covered by an interim order, dtd. 5/5/2022, of the Hon'ble Supreme Court, in Special Leave to Appeal (C)No.7733/2022. She pointed that, as is evident from the said interim order, the Bank has been directed to expunge remarks/endorsements/entries in the records/passport of a person like the petitioner, so as to enable him to travel abroad; but after obtaining an undertaking that he/she will not dispose of their assets, if any. She then showed me that the respondent therein had been directed to keep the Bureau of Immigration informed of his/her dates of departure and entry into India.

(2.) I must say that the afore submissions of Smt.Mini Gopinath holds great force because, when the Hon'ble Supreme Court is seized of the matter, it would not be proper for the Banks to act contrary to its interim orders.

(3.) In the afore circumstances, I am left without doubt that the 4th respondent - Bank, is also expected to act in terms of the afore interim order.