RIHEN HARSHAD MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is facing Look Out Circulars or LOCs issued at the instance of the Bank of Baroda.

(2.) From 9/12/2021 to very recently till 26/4/2023, for a different itinerary and for different dates the Applicant was permitted to travel overseas. He returned to India thereafter and abided by all conditions and undertakings.

(3.) Presently, the application is for leave to travel to Portugal from 1/7/2023 to 22/7/2023.