(1.) The applicant-petitioner has preferred this application seeking permission to travel to France and United Kingdom from 19th September 2021 till 2nd October 2021.
(2.) The applicant-petitioner had preferred the writ petition seeking to quash and set aside the Look Out Circular/Notice issued by respondent Nos.1 and 2 imposing travel restrictions on the applicant-petitioner. The said Look Out Circular/Notice came to be issued as investigation is underway in respect of ABG Shipyard Ltd., of which the petitioner was allegedly a Director.
(3.) The petitioner had sought permission to travel abroad from 1 st April 2021 to 4th April 2021. By an order dated 18th February 2021, this Court had granted permission to the petitioner to travel abroad, subject to certain conditions.