Lalit Jethanand Dharmani vs Union Of India Through The ...
2023 Latest Caselaw 5535 Bom

                                                     903-OSWPL-15354-2023.DOC




                                                                            Shephali



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                WRIT PETITION (L) NO. 15354 OF 2023


 Lalit Jethanand Dharmani                                           ...Petitioner
        Versus
 Union of India & Ors                                           ...Respondents


 Mr Anand Pai, with Arun Panickar, for the Petitioner.
 Ms Savita Ganoo, with DP Singh, i/b AA Ansari, for Respondent No.
      1-UoI.
 Mr Ranjeet H Patil, with Kuldeep S Patil, for Respondent No. 2.
 Mr Harsh Sheth, i/b MDP & Partners, for Respondent No. 3.
 Mr SB Gore, AGP, for the Respondent-State.


                               CORAM      G.S. Patel &
                                          Neela Gokhale, JJ.

                               DATED:     13th June 2023
 PC:-

1. The Petitioner seeks leave to travel overseas despite the issuance of a Look Out Circulars or LOCs issued by the 2nd Respondent Central Bureau of Investigation at the instance of the 3rd Respondent Bank of Baroda.

2. The Petition challenges the LOC and the Office Memoranda under which such LOCs are issued at the instance of public sector

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903-OSWPL-15354-2023.DOC

banks. Substantive challenges have been heard and are awaiting judgment.

3. The Petitioner states that he require to travel to UK for business purpose from 16th June 2023 to 23rd June 2023.

4. In view of this, we permit the Petitioner to travel to UK for business purpose from 16th June 2023 to 23rd June 2023. This order will also be subject to the usual conditions, viz.:-

(i) the Petitioner is to file an undertaking to return to this country at the end of this period, if not already done;

(ii) the Petitioner is to file a detailed itinerary with his contact details and addresses overseas, if not already done;

(iii) The Petitioner must file an undertaking (if not already done) not to apply for renewal or extension of this order until he returns to this country.

5. Subject to these conditions, the LOCs in question against the Petitioner are stayed until 25th June 2023.

6. The immigration authorities at all ports of departure including all airports will permit the Petitioner passage and permit the Petitioner to take his flights out of the country irrespective of whether the Bank of Baroda have notified them or not and

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903-OSWPL-15354-2023.DOC

irrespective of whether this suspension is noted in the immigration authorities' systems or not.

7. The immigration authorities will not ask for a certified copy of this order but will act on presentation of an authenticated or digitally signed copy of this order.

 (Neela Gokhale, J)                                        (G. S. Patel, J)





                                13th June 2023