AJIT KAMATH Vs. BANK OF BARODA

JUDGEMENT

(1.) The Petitioner seeks leave to travel overseas despite the issuance of a Look Out Circular or LOC issued at the instance of the 1st Respondent, the Bank of Baroda through the 2nd Respondent Bureau of Immigration.

(2.) The Petition challenges the LOC and the Office Memoranda under which such LOCs are issued at the instance of public sector banks. Substantive challenges have been heard and are awaiting judgment.

(3.) The Petitioner received prior permissions and has adhered to the conditions imposed. Presently, the Petitioner seeks leave to travel overseas according to the itinerary at page 46 of the Interim Application. That itinerary is somewhat ambitious since it runs from 8/6/2023 to 31/12/2023. We will grant leave from 8/6/2023 until 14/7/2023 for travel to Dubai, London and Hong Kong. The LOC in question is stayed until 17/7/2023. This order will also be subject to the usual conditions, viz.:-