Bombay High Court
Piyush S/O Late Rajesh Marodia vs Bureau Of Immigration, Ministry ... on 27 April, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
47-WP-5475-2022.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CIVIL APPLICATION (W) NO. 1355 OF 2023 IN
WRIT PETITION NO.5475 OF 2022
Piyush s/o Late Rajesh Marodia
vs.
Bureau of Immigration, Ministry of Home Affairs, Government of India, through its Com-
missioner (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 no.2.
Shri A.T.Purohit, Advocate for respondent no. 3 and 4.
CORAM :- A.S.CHANDURKAR AND M. W. CHANDWANI, JJ.
DATE :- 27thAPRIL, 2023
By this application, the applicant-petitioner seeks a direction
that the respondent no.2 -State Bank of India 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. The learned counsel for the respondent no.2 has filed pursis
dated 27.04.2023 stating therein that the loan account of the
petitioner alongwith other account holders has been transferred at
State Bank of India, Stressed Assets Resolution Group, Commercial
(III), Nariman Point, Mumbai and hence the applicant ought to
substitute the said Branch of the State Bank of India in place of the
respondent no.2 in the writ petition.
3. In view of aforesaid pursis, the petitioner is accordingly
directed to substitute the said Branch of State Bank of India in place of
the respondent no.2. Corrections to be carried out forthwith.
4. 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 State Bank of India, and Punjab National
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.
5. The learned counsel for the respondent nos.2 and 3 shall
instruct the respective Bank to communicate this order to the
concerned Immigration Authority at Nagpur. Similar steps shall be
taken by the learned Deputy Solicitor General of India.
6. The civil application is disposed of.
(M. W. CHANDWANI, J.) (A.S.CHANDURKAR, J.)
Andurkar.
