VIDYAA SUDHIR MORAVEKAR Vs. SERIOUS FRAUD INVESTIGATION OFFICER

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.

(3.) By this petition, the petitioner, a senior citizen aged 67 years, seeks quashing and setting aside of the Look-Out Circular ('LOC') issued against her at the instance of the Serious Fraud Investigation Office ('SFIO').