SUNIL KRISHNA KHAITAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged a Look Out Circular (LOC) issued against the petitioner.

(2.) It is submitted that the said LOC was based on a request of the respondent-Bank which does not adhere to the guidelines issued by the Central Government in that regard.

(3.) Learned counsel appearing for the respondent-Bank places reliance on an Office Memorandum dated April 18, 2019 and a communication to the Chief Executive, Indian Banks Association by the Deputy Director (BO.II) of even date as well as a Government Memorandum dated November 22, 2018.