SUNANDA MARUTI NAVALE Vs. UNION OF INDIA

JUDGEMENT

(1.) The above Writ Petition is filed challenging the Look Out Circular issued against the Petitioner by Bank of Baroda (Respondent No.2).

(2.) In the above Writ Petition, there is an interim prayer seeking permission to travel abroad. The itinerary of the travel is also set out at Page 61 of the Writ Petition as to where she is traveling. At the cursory look at the itinerary it appears that the Petitioner would be traveling to Vietnam, Cambodia and Bangkok from 3 rd September, 2023 to 17/9/2023. The details of the flights have also been set out in the said itinerary. The purpose of this travel is for personal reasons.

(3.) Mr.Sawant, the learned senior counsel appearing on behalf of the Petitioner, submitted that in the peculiar facts and circumstances of this case, pending the above Writ Petition, the Petitioner be allowed to travel for personal reasons because the Petitioner firstly is not a principal borrower but a guarantor and the principal borrower has entered into an OTS with Respondent No.2 and which is still subsisting and it is not even the case of Respondent No.2 Bank that the conditions of the OTS has been breached. In other words Mr. Sawant submitted that payment is being made by the principal borrower under the OTS, albeit after some delay and which delay has been condoned by the Respondent No.2 Bank.