CHETAN R. SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The above Writ Petition is filed challenging the Lookout Circular issued against the Petitioners by Bank of Baroda.

(2.) The above Application is filed seeking permission to travel to Kenya for business.

(3.) We find that on previous occasions also the Petitioners have been permitted to travel abroad for the purpose of business. The Petition challenging the Lookout Circular has also been heard by the another Division Bench of this Court and is reserved for orders. Considering the fact that the Petitioners have been allowed to travel abroad on earlier occasions, and have returned back to India, we grant permission to the Petitioners to travel to Kenya from 2 nd September, 2023 to 10/9/2023 subject to the following terms and conditions:-