ANIL MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the respective parties taken up for hearing.

(2.) By this petition filed under Article 226 of Constitution of India, the Petitioner seeks permission to travel overseas to Dubai (United Arab Emirates) for business purpose for the period from 20 th September, 2023 to 10/10/2023 and for the said purpose seeks temporary suspension of the lookout circular issued against the Petitioner.

(3.) Mr. Rahul Agarwal, Learned counsel for the Petitioner submits that, vide Order No. F. No. 3/354/2019-CL-II (NR) dtd. 4/10/2019 the Respondent No. 3 SFIO was directed to investigate into the affairs of "Asian Colour Coated Ispat Ltd." of which the Petitioner was erstwhile Chief Operating Officer. He would submit that the lookout circular has been issued by SFIO and that he had co-operated with the SFIO and attended their office on four occasions during the investigation.