NEELU SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this Interim Application, the Applicant seeks permission to travel to Tokyo via Hong Kong and thereafter to Shanghai via Osaka for business purposes from 10/6/2023 to 23/6/2023.

(3.) Learned counsel for the Applicant submits that on two earlier occasions the Applicant was permitted by this Court to travel abroad vide orders dtd. 27/4/2022 and 1/2/2023 passed in Writ Petition No. 1287 of 2022 and Interim Application No. 388 of 2023 respectively, on certain terms and conditions as stipulated therein.