GAUTAM PRAKASH AGICHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Interim Application is filed in the above petition filed under Article 226 of the Constitution of India whereby the Petitioner has prayed for quashing and setting aside of the Look Out Circular and office memorandum issued by Respondent No. 1 and 2 at the behest of Respondent No. 3 Bank of Baroda (formerly Vijaya Bank).

(2.) This Interim Application prays for the following reliefs :-

(3.) The Petitioner claims to be a partner of one M/s.Sataramdas and Co. which had borrowed finances from respondent No.3 - bank. It is stated that an amount of Rs.17.11 crores is due and payable by the Petitioner to respondent No.3. It appears that also another firm in which the petitioner was a partner had borrowed finances from respondent no.3 which had settled the claims of respondent No.3 under an OTS as recorded in the letter by respondent No.3 dated 22 nd December 2021 annexed at Exhibit 'B' to the Petition.