GAURAV SACHDEVA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a Medical Professional and is challenging in the Writ Petition the action of Bureau of Immigration (respondent No.3) in issuing a Look Out Circular (for short "LOC") preventing petitioner from travelling abroad in August 2022. In this CM, he contends that that he has to travel abroad as he would be conferred an award in an International Meet to be held from 29/10/2022 to 1/11/2022 at Baku in Azerbaijan and also to Canada for re-scheduling the appointment with the Canadian authorities for extension of his permanent status, by keeping the LOC in abeyance and by restraining the respondents from preventing him from travelling abroad.

(2.) A loan had been granted by the respondent No.2-Bank to M/s Mediciti Hospital Pvt. Ltd. prior to 2011 for which the petitioner is alleged to be a guarantor. There was default in repayment of the dues by the borrower and respondent No.2-Bank filed OA No.3086 of 2017 (Old OA No. 254 of 2012) before the Debts Recovery Tribunal-III, Chandigarh for recovery of Rs.9,69,58,146.00 from the defendants therein and an ex-parte recovery certificate was obtain on 19/5/2018 in the said OA.

(3.) Contending that petitioner was not served a notice under Rule 2 of Second Schedule to the Income Tax Act, 1961, petitioner filed objection petition on 31/3/2019 before the DRT-III, Chandigarh. Reply was filed by the respondent No.2 to the said objection petition on 15/9/2021. The matter is still pending before the said Tribunal.