LAWS(BOM)-2023-6-787

PRADEEP AGARWAL Vs. UNION OF INDIA

Decided On June 06, 2023
PRADEEP AGARWAL Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The Petitioner seeks leave to travel overseas in accordance with the itinerary that is set out in the prayer clauses. There are three Interim Applications in which three separate Look Out Circulars ("LOCs")were issued by three different banks namely the Bank of Baroda, Union Bank of India and Punjab National Bank. There are previous orders granting leave to travel. Substantive challenges have been heard separately and judgment is awaited.

(2.) Permission is sought to travel overseas from 30/6/2023 to 11/7/2023.

(3.) In view of this, we permit the Petitioner to travel abroad for the period from 30/6/2023 to 11/7/2023. This order will also be subject to the usual conditions, viz.:-