Piyush S/O Late Rajesh Marodia vs Bureau Of Immigration, Ministry ...
2023 Latest Caselaw 4338 Bom

 46-WP-5474-2022.odt                                           1



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH : NAGPUR.
                     CIVIL APPLICATION (W) NO. 1363 OF 2023 IN
                           WRIT PETITION NO.5474 OF 2022
                              Piyush s/o Late Rajesh Marodia
                                            vs.
      Bureau of Immigration, Ministry of Home Affairs, Government of India, through its
                   Commissioner (Immigration), New Delhi and others.
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 Office Notes, Office Memoranda of                                   Court's or Judge's Order
 Coram, appearances, Court's Orders
  or directions and Registrar's order
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        Shri D.V.Chauhan, Advocate for applicant/petitioner.
        Shri N.S.Deshpande, Deputy Solicitor General of India for respondent no.1.
        Shri S.N.Kumar, Advocate for respondent nos.2 to 8.

        CORAM :- A.S.CHANDURKAR AND M. W. CHANDWANI, JJ.

DATE :- 27thAPRIL, 2023

By this application, the applicant-petitioner seeks a direction that the respondent nos.2 and 8- Banks may intimate the respondent no.1-Immigration Authority at Mumbai that in view of the interim order dated 22.09.2022 passed in this writ petition, the applicant would be entitled to travel to Singapore from 07.05.2023 to 10.05.2023.

2. It is seen that as per the earlier order dated 22.09.2022 the effect, operation and implementation of the Look Out Circular in view of the letters issued by the Punjab National Bank and Bank of Baroda (erstwhile Vijaya Bank) has been stayed until further orders. Accordingly subject to furnishing of an undertaking as stated in paragraph 25 of the judgment in Writ Petition No.2826 of 2022 (Anurag Padmesh Gupta Vs. Bank of India and anr) except marking attendance before the Indian Embassy on account of the short duration of stay. On compliance with the directions issued therein, the applicant is permitted to travel to Singapore from 07.05.2023 to 10.05.2023.

3. The learned counsel for the respondent nos.2 and 8 shall instruct the respective Banks to communicate this order to the

concerned Immigration Authority at Nagpur. Similar steps shall be taken by the learned Deputy Solicitor General of India.

4. The civil application is disposed of.

             (M. W. CHANDWANI, J.)                       (A.S.CHANDURKAR, J.)




 Andurkar.