CHAITYA RAJESH SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this interim application, the applicant seeks permission to travel abroad to Hong Kong for business purpose from 23 rd June 2023 to 3/7/2023, to enable the applicant to restart his bussinesses and regain livelihood.

(3.) Perused the papers. It appears that the respondent No.2 - Serious Fraud Investigation Office (SFIO), has started investigation in 2018 in the said case as against several persons including the present applicant. Admittedly, investigation has not been completed till date. It also appears that during the period from 2018 to 10 th September 2020, the applicant has reported to the SFIO, as directed by the SFIO.