SIDDHARTHA SUDHIR MORAVEKAR Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) Heard.

(2.) By this Interim Application, the Applicant seeks a direction to Respondent Nos.1 and 2 to ensure seamless travel of the Applicant to Dubai for the period 13/9/2023 to 15/12/2023.

(3.) Learned counsel appearing for the Applicant submits that the Applicant is the son of Founder Director/Chairman of PAN Card Club India Limited, which company is being investigated by Respondent No.1 under Sec. 212(1) of the Companies Act, 2013. He would further submit that in the proceedings initiated by EOW, the Applicant has not been arraigned as accused. He would further submit that vide Order dtd. 9/6/2023 passed in Interim Application (St.) No.8825 of 2023, the Applicant was permitted to travel overseas for the period from 13/6/2023 to 12/7/2023. He would further submit that for business purposes, the Applicant is required to travel to Dubai from 13 th September, 2023 to 15/12/2023.