YUDHISHTHIR DILIP KHATAU Vs. UNION OF INDIA

JUDGEMENT

(1.) The Above Interim Application is filed by the Applicant/Petitioner, seeking permission to travel abroad to Malta via Zurich between 10/9/2023 to 23/9/2023.

(2.) The reason for this permission is because a Look Out Circular (for short "LOC") has been issued against the Applicant/Petitioner at the instance of Bank of Baroda and which is inter alia impugned in the above Writ Petition. The above Writ Petition, along with the bunch of other Writ petitions, has been heard by another Division Bench of this Court and the Judgment is reserved. In the interregnum, parties like the Petitioner have been granted permission to travel abroad. As far as the present Petitioner is concerned, the itinerary for the travel has been set out in detail at Exhibit 'K' (page 42) to above Interim Application.

(3.) The Applicant/Petitioner has also been granted permission on 6 earlier occasions to travel abroad and he has returned back to India each time without breaching any of the terms and conditions imposed upon him.