PRASHANT MARUTIRAO VITANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Mentioned out of turn.

(2.) The application is for leave to travel overseas despite the issuance of a Look Out Circular ("LOC") by the 3rd Respondent, UCO Bank, the Indian entity. This is important because the Petitioner stood guarantee for a loan given not by the 3rd Respondent in India but by its Hong Kong arm to a Hong Kong- registered company of which the Petitioner was or is a director. The guarantee in question by the Petitioner was in respect of that Hong Kong loan to the Hong Kong Bank branch of UCO Bank.

(3.) The Petitioner was prevented from flying overseas from Mumbai, which he came to visit for a few days, on 14/4/2023 on the ground that there was this Look Out Circular against him.