HITEN KHATAU Vs. UNION OF INDIA

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. Dashrath Dubey waives notice on behalf of the respondent Nos.1 and 2. Learned APP waives notice on behalf of the respondent Nos.3 and 4.

(3.) By this petition, the petitioners seek quashing and setting aside of the Look Out Circular ('LOC') issued at the behest of the respondent No.3 - EOW, Unit-III, Mumbai, against the petitioners.