PRAKASH MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The above Writ Petition is filed by Petitioner No.1 and 2 challenging the Look Out Circular (for short "LOC") issued at the instance of the Bank of Baroda against Petitioners. The above Interim Application is filed by Petitioner No. 1 alone, seeking permission of this Court to travel to Hong Kong from 5/9/2023 to 31/10/2023.

(2.) The learned Advocate for the Applicant/Petitioner No.1 submitted that the Applicant/Petitioner No.1 seeks to travel on the aforesaid dates because he is a Non-Resident Indian (NRI) and would like to keep that status. He has a residence permit of Hong Kong and his family also resides there. The purpose of his visit is also for visiting his family in Hong Kong. The learned Advocate submitted that keeping these facts in mind, this Court has, on previous occasions also, allowed the Applicant/Petitioner No.1 to travel abroad. Those orders are annexed to the above Interim Application.

(3.) The learned Advocate appearing on behalf of the Applicant/ Petitioner No.1 submitted that the above Writ Petition has already been heard by another Division Bench of this Court along with a bunch of Petitions in which the Judgment is reserved. He submitted that in these facts, the Applicant be allowed to travel to Hong Kong from 5/9/2023 to 31/10/2023 on such terms and conditions as this Court may deem fit.