Vishal Shreyas Doshi vs Union Of India And 3 Ors (Res) And ...
2022 Latest Caselaw 7604 Bom

                                                                   77.2078.22-wp.docx


BASAVRAJ                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GURAPPA                             ORDINARY ORIGINAL CIVIL JURISDICTION
PATIL
                                   INTERIM APPLICATION (L) NO.24332 OF 2022
Digitally signed by
BASAVRAJ GURAPPA
PATIL
Date: 2022.08.03
17:22:05 +0530
                                                      IN
                                        WRIT PETITION NO. 2078 OF 2022

                      Vishal Shreyas Doshi                          ..... Applicant /
                                                                        Petitioner
                             Vs.

                      Union of India & Ors.                         ..... Respondents

                             AND

                      Bank of Baroda & Ors.                         ..... Proposed
                                                                        Respondents

                      Ms. Dipika Batheja with Mr. Darshil Thakkar I/b. Agrud Partners for
                      the Applicant / Petitioner
                      Mr. Y. R. Mishra for Respondent No.1 Bureau of Immigration
                      Ms. Yashri Shah I/b. Nahush Shah Legal for Respondent No.4 and
                      the proposed Respondents.

                                              CORAM:    S.V.GANGAPURWALA &
                                                        M.S.KARNIK, JJ.

DATED : AUGUST 3, 2022 P.C.

1 In the Writ Petition, a look-out circular is challenged. The

Coordinate Bench has heard a group of Writ Petitions and same is

reserved for judgment.

2 The Applicant has been permitted to travel overseas earlier

also. The Applicant now seeks to travel overseas from 5 th August

2022 to 10th August 2022 as per the itinerary detailed in paragraph

15 of the Interim Application.

                      Basavraj                                                          1/3
                                                  77.2078.22-wp.docx



3     We have heard the learned Counsel for the Applicant and the

learned Advocate for the Bank.


4     The learned Counsel for the Applicant submits that the

Applicant would be travelling by economy class. Even otherwise, we

would have directed the Applicant to travel by economy class.

5 The Applicant shall comply with the following conditions:

a. The Applicant shall file an affidavit with the

Prothonotary and Senior Master that the Applicant will arrive

in India on 10th / 11th August 2022. A copy of the said affidavit

shall also be given to the Bank.

b. The Applicant shall file on affidavit the details of the

movable and immovable estate possessed by the Applicant.

Said affidavit shall be filed with the Prothonotary and Senior

Master and a copy of the said affidavit shall also be given to the

Bank.

c. For the period 5th August 2022 to 10th / 11th August 2022,

the look-out circular shall not be an impediment for the

Applicant to travel overseas.

d. The Applicant shall also inform the Immigration

Authorities about the present order.

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                                              77.2078.22-wp.docx

e. The Interim Application stands disposed of.

f. The parties to act on authenticated copy of this order.

( M.S.KARNIK ,J.) (S.V. GANGAPURWALA, J.)

Basavraj 3/3