AJIT KAMATH Vs. BANK OF BARODA

JUDGEMENT

(1.) The above Interim Application is filed by the Applicant/ Petitioner seeking permission of the Court to travel to Dubai from 28/8/2023 to 3/9/2023 for business purposes. The Applicant is a Director of the Principal Debtor and also a personal guarantor. The dues of the Bank are approximately Rs.135.00 crores as on February, 2023. Though a detail travel schedule of the Petitioner is set out at Exh.A [which is a schedule right from August 2023 to December 2023], we are not inclined to grant permission to the entire travel schedule today. Today we will only consider to permit the Applicant to travel to Dubai from 28/8/2023 to 3/9/2023. It has been brought to our attention that on several previous occasions, the Applicant has been allowed to travel for business and he has always returned back to India without committing any default and complying with all the conditions imposed on him. Earlier orders are annexed to the application. In these circumstances, we permit the Applicant to travel to Dubai from 28/8/2023 to 3/9/2023 on the following terms and conditions:-

(2.) Subject to these conditions, the LOC issued against the Applicant/Petitioner in question is suspended until 4/9/2023.

(3.) The immigration authorities at all ports of departure including all airports will permit the Applicant passage and permit him to take his flights out of the country irrespective of whether the Bank of Baroda has notified them or not and irrespective of whether this suspension is noted in the immigration authorities' system or otherwise.