Anuradha W/O Padmesh Gupta vs Bureau Of Immigration, Ministry ...
2023 Latest Caselaw 5085 Bom

                                      1                             941D-CAW-1576-2023.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                        CIVIL APPLICATION (W) NO. 1576 OF 2023
                          IN WRIT PETITION NO. 2994 OF 2022
(Anuradha w/o Padmesh Gupta Vs. Bureau of Immigration, Ministry of Home Affairs, Government of
                   India, through its Commissioner (Immigration) & 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.
          Shri A.T. Purohit, Advocate for respondent No.3.

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

DATE : JUNE 6, 2023

By this application, the applicant/ petitioner seeks a direction that respondent No.3 - Punjab National Bank may intimate respondent No.1 - Immigration Authority at Mumbai that in view of the interim order dated 7/6/2022 passed in this Writ Petition, the applicant would be entitled to travel to France and Geneva from 8/6/2023 to 17/6/2023.

2] It is seen that as per the earlier order dated 7/6/2022, the effect, operation and implementation of the Look Out Circular in view of the letters issued by the 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. 2826/2022 (Anurag Padmesh Gupta Vs. Bank of India & Anr.) and on compliance with the directions issued therein, the applicant is permitted to travel to France and Geneva from 8/6/2023 to 17/6/2023.

3] The learned Counsel for 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.

  4]      The Civil Application is disposed of.


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