SHAMIK APPARAO Vs. BANK OF BARODA

JUDGEMENT

(1.) The Petitioner is facing Look Out Circulars or LOCs issued by one or more of a consortium of banks, Respondents Nos. 1 to 3. From 9/12/2021 till very recently 19/5/2023, 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.

(2.) The present application is for leave to travel to London from 30/6/2023 to 9/7/2023. Since leave has been previously granted and the Petitioner has returned to India, we grant the petitioner permission and allow the application subject to the usual conditions, viz.:-

(3.) Subject to these conditions, the LOCs in question against the Petitioner are stayed until 11/7/2023.