LAWS(BOM)-2023-9-219

NIHAR N. PARIKH Vs. UNION BANK OF INDIA

Decided On September 06, 2023
Nihar N. Parikh Appellant
V/S
UNION BANK OF INDIA Respondents

JUDGEMENT

(1.) The above Writ Petition is filed seeking to challenge the look out circulars issued at the instance of Indian Bank and Bank of Baroda as well as the Office Memorandum issued by the Government of India.

(2.) The above Interim Application is filed seeking permission of this Court to travel to Fiji and Australia from 08/09/2023 to 20/09/2023 for the purpose of business.

(3.) The learned Advocate appearing on behalf of the Applicant/Petitioner submitted that the above Writ Petition ( alongwith a bunch of other Writ Petitions) have been heard by the another Division Bench of this Court and the Judgment has been reserved. In the said petitions, the parties like the Petitioner has been granted permission to travel abroad on certain terms and conditions imposed by this Court. The learned Counsel submitted that in the present case the Applicant/Petitioner has been allowed to travel abroad on ten previous occasions and he has always returned back to India without breaching any of the conditions imposed upon him. He further submitted that there is no criminal action/proceeding, either initiated or pending against the Applicant/Petitioner. Looking at all these facts, the learned Counsel submitted that the Applicant/Petitioner be permitted to travel to Fiji and Australia from 08/09/2023 to 20/09/2023 on such terms and conditions as the court may deem fit.