SANJAY DANGI Vs. UNION OF INDIA

JUDGEMENT

(1.) By the present Interim Application, the Applicant seeks permission to travel to (i) U.S.A. from 6/6/2024 to 15/6/2024; and (ii) London (UK) from 15/6/2024 to 23/6/2024.

(2.) Mr.Chothani, the learned Counsel appearing for the Applicant has brought to our attention that the Look Out Circular issued in the name of the Applicant, is at the instance of the Central Bureau of Investigation ("CBI"). The CBI has been investigating the alleged scam related to Dewan HEMANT Housing Finance Limited ( for short "DHFL"). The Applicant is the promoter CHANDERSEN SHIV of Authum Investment and Infrastructure Limited as NDSI Non-Banking Financial Company registered with the Reserve Bank of India (RBI) and having a net worth of Rs.9,500.00 crores. The Applicant is also selected as a Resolution Applicant by the ICA lenders under the RBI directions, 2019. Mr.Chothani submitted that in the charge-sheets, the Applicant's name does not appear anywhere although he was earlier issued a summons to give evidence as a witness.

(3.) Mr. Chothani further submitted that in the past also this Court, by its Orders dtd. 10/2/2023, 22/2/2023, 24/4/2023, 23/6/2023 and 23/10/2023, has permitted the Applicant to travel abroad on certain terms and conditions and the Applicant has returned back to India without breaching any of the said terms and conditions. He, therefore, submitted that in the present case as well, the Applicant be permitted to travel abroad [as more particularly set out hereinabove] on such terms and conditions as this Court may deem fit and proper.