ARUN KUMAR DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a somewhat unusual case though it also relates to a Look Out Circular ("LOC") issued at the instance of the 2nd Respondent, the Bank of Baroda ("BoB").

(2.) The Petitioner was a partner of a firm named Sampoorna Dairy and Agrotec LLP. That was said to be in the manufacture, sale and distribution of dairy products. In September 2013, the Petitioner was offered a job as a technical development advisor with the Saudi Cement Company in Dammam, Saudi Arabia. He relocated there. He has been working with that company for nearly 10 years. A copy of his employment agreement is annexed.

(3.) The Petitioner's wife and son remained in India. In that time the Petitioner visited India and returned to Dammam several times. Some dates between May 2019 and February 2023 are listed at paragraph 8 of the Petition.