Pradeep D Kapoor vs Union Of India And 2 Ors
2022 Latest Caselaw 8395 Bom

                                                                               909-osia-3182-2022.doc


    Sonali

         Digitally
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by
         SONALI                         ORDINARY ORIGINAL CIVIL JURISDICTION
SONALI   MILIND
MILIND   PATIL
PATIL    Date:
         2022.08.26                     INTERIM APPLICATION NO. 3182 OF 2022
                                                         IN
         12:24:13
         +0530

                                         WRIT PETITION (L) NO. 21722 OF 2022

                      Pradeep D. Kapoor                             ...Applicant
                           Versus
                      Union of India & Ors.                         ...Respondents

                      Mr. Yugal Bhatia a/w. Mr. Karan Desai, i/b. TAP Legal, for Applicant.
                      Mr. Y. S. Bhate a/w. Mr. Ajinkya J. Jaibhave, for Respondent-UOI.
                      Ms. Akanksha Hambir, i/b. Mrs. Rathina Maravarman, for Respondent
                      No.3-Bank of Baroda.



                                                CORAM : S.V. GANGAPURWALA &
                                                        MADHAV J. JAMDAR, JJ.
                                                DATED : 25TH AUGUST 2022

                      P.C. :


                      1.       The Look Out Circular is issued against the Applicant.



                      2.       We have heard learned counsel for the Applicant and learned

                      counsel for the Bank. By way of an interim order, the Applicant seeks

                      permission to travel abroad from 1st September 2022 to 30th November

                      2022.


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                                                          909-osia-3182-2022.doc


3.      The Applicant has earlier also travelled abroad. The Coordinate

Bench has heard the matter and judgment is awaited.



4.      It is submitted that the Applicant was not guarantor in his personal

capacity. It is submitted that the Applicant is required to travel for

domestic purpose and for undergoing treatment.



5.      Considering the above, we pass the following order:-

                                 ORDER

(i) The Applicant is permitted to travel abroad i.e. to USA from 1 st

September 2022 to 15th October 2022 and from USA to

London/United Kingdom from 15th October 2022 to 30th November

2022 and that the Applicant would be back to India by 30 th

November 2022.

(ii) The Applicant shall file an undertaking with the Prothonotary and

Senior Master of this Court that he will return back to India on 30 th

November 2022. Copy of the said affidavit shall also be given to the

bank.

(iii) The Applicant shall on affidavit disclose his assets moveable as well

as immovable. The said affidavit shall be filed with the Prothonotary

909-osia-3182-2022.doc

and Senior Master of this Court. Copy of the same shall be given to

the Bank.

(iv) The Applicant shall travel by economy class only.

(v) For the purpose of travel, LOC shall not be an impediment.

6. At the request of parties, place the matter on 10th October 2022.

(MADHAV J. JAMDAR, J.) (S.V. GANGAPURWALA, J.)