HEMANTA KUMAR BANKA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a non-resident Indian and holds a passport issued by the Republic of India, bearing Passport No.Z5300713, which was renewed and reissued on April 24, 2019. The place of issuance was Singapore.

(2.) The petitioner holds a Permanent Resident Card bearing Identity Card No.S7762646H issued by the Government of Singapore and conducts business primarily at Singapore. The said Permanent Resident Card is valid till November 15, 2021.

(3.) The petitioner carries on trading through his company at Singapore and applied for credit facilities with various banks, including the 3branch of the respondent no.3 (UCO Bank) at Singapore. Respondent no.3 is a Government undertaking bank of India.