RAJEEV VASANT SHETH Vs. UNION OF INDIA

JUDGEMENT

(1.) Dr. Chandrachud, the learned counsel appearing on behalf of Petitioner tenders a draft amendment to the above writ petition to also challenge the Office Memorandum dtd. 22/2/2021 and which has been issued by Respondent Nos. 1 and 2.

(2.) Considering that this is a pre-admission amendment, we do not find any impediment in allowing the same. Draft amendment is taken on record and marked "X" for identification. The Petitioner is permitted to amend the writ petition in terms of the draft amendment. The amendments shall be carried out within a period of one week from today and the amended copy of the writ petition shall be served on all the Respondents within a period of one week thereafter. Re-verification is dispensed with.

(3.) The above writ petition is filed challenging the lookout circular issued against the Petitioner above named. The above Interim Application is filed seeking permission to travel abroad for business purposes to five countries viz. Switzerland, Poland, Latvia, Romania and Spain. The travel dates are from 5/9/2023 to 30/9/2023. Dr. Chandrachud, submitted that the lookout circular in the instance case has been issued by Bank of Baroda and which is a subject matter of the above writ petition. He submitted that a batch of writ petitions challenging the lookout circular issued by the Banks and the Financial Institutions was heard at length by an another Division Bench of this Court and the judgment has been reserved. He submitted that the outcome of this writ petition will also have to abide by the judgment, which is reserved by the Bench of Justice G.S. Patel, J. and Justice Madhav Jamdar, J. He submitted that in the interregnum, parties have approached this Court time and again seeking a suspension of the Lookout circular and permission to travel abroad and which has been granted from time-to-time. As far as the present Applicant/Petitioner is concerned, he is approaching this Court to travel abroad for the first time. He submitted that the Applicant/Petitioner is traveling abroad for the purposes of business and he be allowed to travel subject to such terms and conditions as this Court may deem fit.