RAMESHCHANDRA MANSUKHANI Vs. JAGDISHCHANDRA MANSUKHANI

JUDGEMENT

(1.) The above matter is moved because the Applicant seeks permission of this Court to allow him to travel to UAE for business purposes. The Applicant has stated that he is required to travel to UAE from 25th November, 2021 to 30th November, 2021.

(2.) It is stated that the Applicant shall depart on 25th November, 2021 and return to Mumbai on 30th November, 2021. It is in these circumstances, that the Applicant prays that he may be permitted to travel to UAE and the passport of the Applicant be handed over to him by the Prothonotray and Senior Master of this Court.

(3.) The learned Advocate appearing on behalf of the Applicant brought to my attention an order passed by this Court on 24th March, 2021, under which the Applicant (Mr. Jagdishchandra Mansukhani) was allowed to travel to UAE for business purposes. He submitted that an identical request is made in the present case because the party from Dubai (Tares Piping Solutions LLC), by its letter dated 20th November, 2021, has invited the Applicant for discussions regarding their going business projects between 25th November, 2021 to 30th November, 2021. He submitted that he may be allowed to travel for business purposes as stated in the said letter dated 20th November, 2021.