SHIKHA KAPADIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this Application, the Applicant seeks permission to travel to Jersey and London in the United Kingdom from 15 th July 2023 to 23/7/2023; to Jersey, United Kingdom from 20 th September 2023 to 22/9/2023, and to Manila, Philippines from 13 th October 2023 to 20/10/2023.

(3.) Learned counsel for the Applicant submits that Applicant was permitted to travel earlier on 5 occasions to different countries by this Court, for business purpose on certain terms and conditions, stipulated in the order therein. Learned counsel relied on the said orders, annexed to the Application at Exhibit 'A' (Colly). Learned counsel for the Applicant further submits that the Applicant has been summoned by the Serious Fraud Investigation Office (SFIO) on 31 st July 2023 and that the Applicant has already responded to the said summon and will be attending the SFIO office on 31/7/2023.