DEEPEN ARUN PAREKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The Applicant seeks leave to travel overseas to the United Kingdom and Europe despite the issuance against him of a Look Out Circular ("LOC") at the instance of Bank of Baroda, the 3rd Respondent, through the 2nd Respondent, the Bureau of Immigration.

(3.) A draft amendment is tendered to the prayers in the Interim Application revising the itinerary from 2/7/2023 to 26/7/2023. Leave to amend the Interim Application in terms to the draft amendment tendered. It is taken on record and marked "X' for identification with today's date. Amendment is to be carried out forthwith without need of reverification.