RITU SALUJA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Writ Petition, the petitioner seeks a writ in the nature of Certiorari for quashing of the LOCs issued against her by the Bureau of Immigration (respondent no.2) at the instance of respondent No.s 10 and 13 Banks.

(2.) The petitioner is a guarantor to the loans granted by various Banks to M/s. SEL Manufacturing Company Ltd. and M/s. SEL Textiles Ltd as set out in Para 3 (c) of the Writ Petition. For both these Companies, the petitioner's husband and brother are the promoters.

(3.) Though several creditors were initially impleaded in the Writ Petition, it became known during the hearing of the case on 7/9/2022 that only the Indian Bank, Ludhiana, Punjab (respondent No.10) and the Bank of Baroda, Vadodara, Gujarat (respondent No.13) have made requests for issuance of LOC against the petitioner and LOCs had been issued by the respondent No.2. So the Writ Petition was dismissed against the other financial creditors.The background facts