PAVAN YATIN KHANNA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Dr. Chandrachud, the learned counsel appearing on behalf of Petitioner has tendered a draft amendment seeking amendment to the above writ petition to challenge the Office Memorandum dtd. 22/02/2021 issued by Government of India.

(2.) The Draft amendment is taken on record and marked "X" for identification. The Petitioner is permitted to carry out the amendment as per the draft amendment. After the amendment is carried out, 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 look out circular as well as the Office Memorandum dtd. 22/02/2021. The above Interim Application is filed seeking permission of this Court to travel to Istanbul from 01/09/2023 to 10/09/2023. Dr. Chandrachud submitted that purpose of this travel is to attend the 33rd Anniversary of sister in law of the Petitioner in Istanbul-Turkey. Dr. Chandrachud submitted that the Petitioner shall be staying at hotel CVK Park, Beyoglu, Istanbul. He submitted that in the past also, this Court, on 24/04/2023, permitted the Petitioner to travel to Dubai for family commitments from 4/05/2023 to 08/05/2023, on terms and conditions imposed in the said order. He submitted that the Petitioner, as per the order dtd. 24/04/2023, returned back to India without breaching any of the conditions imposed upon her. Dr. Chandrachud submitted that the issue raised in the present Petition is already heard by the another Division Bench of this Court and reserved for orders. The outcome of this Petition will also have to abide by the decision given by the said Division Bench.