SIDHARTH SHAH Vs. BANK OF BARODA

JUDGEMENT

(1.) The above Interim Application is filed seeking permission of this Court to travel to Sydney, Australia via Kuala Lumpur from 14/9/2023 to 22/9/2023. The above writ petition is filed challenging the look out circular issued at the instance of the Bank of Baroda.

(2.) The learned counsel appearing on behalf of the Petitioner submitted that he was scheduled to travel to Sydney on 11/9/2023. However, he was stopped from leaving the country because a look out circular was issued by Bank of Baroda and which he came to know only on 11/9/2023. He submitted that urgency in the matter is that he along with his wife have enrolled for a training programme in Australia which would then be generating business as well. The wife has already left for the purposes of this programme and the petitioner could not travel because of the look out circular.

(3.) The learned counsel submitted that in the present case, the issue raised in the above petition is also raised in a bunch of other petitions, which are heard by another Division Bench of this Court and the Judgment is reserved. He submitted that the outcome of this writ petition will also have to abide by the decision rendered in these writ petitions. He submitted that in the interregnum, the parties like the Petitioner have been permitted to travel abroad as the same is recognised as a fundamental right under the Article 21 of the Constitution of India. He submitted that the Petitioner has no criminal antecedents and no criminal action has either been initiated or pending against the Petitioner. The learned counsel, therefore, submitted that the Petitioner be allowed to travel to Sydney, Australia on such terms and conditions as this Court may deem fit.