KANNAN VISHWANATH Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petition is filed by the Petitioner challenging the Look Out Circular issued against the Petitioner by the Bank of Baroda (Respondent No.3). The above writ petition along with the bunch of writ petitions has in fact been heard by another Division Bench of this Court and are reserved for orders.

(2.) The above Interim Application is filed by the Petitioner seeking permission to travel abroad for the purposes of business. In the Interim Application the itinerary of the travel is also set out in paragraph No.4. However, this itinerary has undergone a change and therefore the Petitioner has filed an additional affidavit dated 22 nd August, 2023 setting out a fresh itinerary in paragraph No.4 which reads thus:-

(3.) The reason for travel to these destinations is also set out in detail in the said affidavit.