Padmesh Deodatta Gupta vs Bureau Of Immigration, Ministry ...
2023 Latest Caselaw 700 Bom

                                          1                               41-CAW-197-2023.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                        CIVIL APPLICATION (W) NO. 197 OF 2023
                          IN WRIT PETITION NO. 3078 OF 2022
                                        WITH
                        CIVIL APPLICATION (W) NO. 198 OF 2023
                          IN WRIT PETITION NO. 3079 OF 2022
                                        WITH
                        CIVIL APPLICATION (W) NO. 199 OF 2023
                          IN WRIT PETITION NO. 3080 OF 2022
(Padmesh Deodatta Gupta Vs. Bureau of Immigration, Ministry of Home Affairs, Government of India,
                                 thr. its Commissioner & Ors.)
  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                    Court's or Judge's order
  and Registrar's orders.
        Shri D.V. Chauhan, Advocate for the applicant/ petitioner.
        Shri N.S. Deshpande, Deputy Solicitor General of India for respondent No.1.
        Shri S.N. Kumar, Advocate for respondent No.2 in WP Nos. 3078/2022 and
  3079/2022.
        Shri A.T. Purohit, Advocate for respondent No.3 in WP Nos. 3078/2022 and
  3079/2022 and for respondent Nos. 2 to 8 in WP No. 3080/2022.
        Shri Raghav Tiwari, Advocate for the petitioner in connected WP No. 2841/2022.

          CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : JANUARY 19, 2023

By an earlier order dated 9/6/2022 passed in these Writ Petitions, the petitioner was permitted to travel to Turkey from 11/6/2022 to 17/6/2022 subject to furnishing an undertaking as stated in para 25 of the judgment in Writ Petition No. 2826/2022. By the present applications, the petitioner seeks permission to travel to Switzerland and Germany from 26/1/2023 to 4/2/2023. In view of Look Out Circulars issued at the behest of the creditors, such permission has been sought.

We find from the earlier order dated 9/6/2022 passed in the aforesaid Writ Petitions the permission to travel abroad was granted. It is informed that the conditions imposed by the said order have been complied with by the petitioner.

In view of aforesaid and in the light of the earlier interim orders, the petitioner is permitted to travel to Switzerland and Germany from 26/1/2023 to 4/2/2023. This would be subject to furnishing an undertaking as stated in para 2 41-CAW-197-2023.odt

25 of the judgment in Writ Petition No. 2826/2022. In addition, the petitioner shall furnish details as regards the places where he would be residing in Switzerland and Germany during the said period. The undertaking be filed in this Court prior to the scheduled date of departure. The learned Special Judge (PC Act) CBI, New Delhi is free to consider the petitioner's request to travel abroad on its own merits.

Shri S.N. Kumar, learned Counsel undertakes to communicate this order by e-mail to the State Bank of India.

Shri N.S. Deshpande, learned Deputy Solicitor General of India shall communicate this order to respondent No.1. Similarly, the learned Counsel representing the respective Banks shall also communicate this order to the respective Banks to take necessary steps to facilitate the petitioner's travel in terms of this interim order.

The Civil Applications are disposed of.

An authenticated copy of this order be supplied to the learned Counsel for the parties.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:19.01.2023 18:42