SIDDHARTH SUDHIR MORAVEKAR Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Mr. Halwasia, waives notice on behalf of the respondent No.1. Learned A.P.P waives notice on behalf of the respondent No.3-State.

(3.) By this petition, the petitioner seeks quashing and setting aside of the Look Out Circular ('LOC'), issued against him, at the behest of the respondent No.1-Serious Fraud Investigation Office ('SFIO').