BURZIN MANEK DAVER Vs. UNION OF INDIA

JUDGEMENT

(1.) By the present petition, the Petitioner has prayed for the following reliefs:

(2.) The Petitioner is a former CEO and Director of M/s. Livewel Air Team Pvt. Ltd. and M/s. Livewel Aviation Services Pvt. Ltd. (for short "the said companies"). An FIR dtd. 28/08/2019 is registered and investigated by the CBI, Banking Securities Fraud Branch at Mumbai against the said companies. The FIR is filed at the instance of Mr. Prabhakar Hemant Kumar Pammi, General Manager, State Bank of India being the first informant for dishonestly inducing the State Bank of India to sanction credit facilities of Rs.61 crores during the period 2015 to 2017 for the said companies' business activities. The FIR now stands transferred to the CBI, Banking Securities Fraud Branch, Kolkata for investigation.

(3.) The Petitioner seeks quashing of the Look Out Circular issued by the Respondent No.1 in connection with the above FIR.