Bombay High Court
Shamik Apparao vs Mamta Kishore Apparao And Anr on 13 August, 2025
Author: N.R. Borkar
Bench: M.S. Karnik, N.R. Borkar
2025:BHC-OS:13420-DB
p-503-ial-24870-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) No. 24870 OF 2025
IN
WRIT PETITION NO. 621 OF 2022
Shamik Apparao ... Applicant
In the Matter between
Mamta K. Apparao & Anr. ... Petitioners
DINESH V/s.
SADANAND Bank of Baroda & Ors. ... Respondents
SHERLA
Digitally signed by
DINESH SADANAND
SHERLA
Date: 2025.08.13
19:51:16 +0530 ----------------
Mr. Dikshat Mehra a/w. Ms Honey Chandnani i/b Rajani
Associates for the Applicant.
Adv. Mainak Adhikary i/b Interjuris for Respondent No.1.
----------------
CORAM : M.S. KARNIK &
N.R. BORKAR, J.J.
DATE : 13th AUGUST, 2025.
P.C.
1. Not on board. Taken on production board.
2. A Look Out Circular was issued against the applicant at
the behest of respondent No.1- Bank of Baroda. This
Court by order dated 23 rd April 2024 passed in Writ Petition
No.719 of 2020 along with connected matters, including Writ
Petition No. 621 of 2022 preferred by the applicant-petitioner,
has quashed the Look Out Circular issued against the
applicant-petitioner. It is common ground that the judgment
of this Court dated 23rd April 2024 in Writ Petition No.719 of
2020, along with connected matters, is the subject matter of
challenge before the Supreme Court in Special Leave Petition
p-503-ial-24870-25.doc
Nos.17194-17230 of 2024 (Union of India and Ors. Vs. Viraj
Chetan Shah and Ors.). In view of the order dated 12 th August
2024, the present interim application has been moved
seeking leave to travel abroad.
3. It is submitted that previously also the applicant
travelled outside India for his business purpose without any
hindrance and returned back to India within the permitted
time. It is submitted that the applicant has to travel abroad
for business purpose only. In support of his submissions, the
learned counsel placed on record copies of the orders passed
by this Court, which are annexed as Exhibit-A, Exhibit-B,
Exhibit-C and Exhibit-D to the petition.
4. For the reasons mentioned in the application and having
regard to the facts that earlier the applicant was allowed to
travel abroad and has duly returned back to India complying
with the conditions imposed, the applicant can be permitted
to travel abroad for three months from today. Hence, the
Application is allowed on the following terms and conditions: -
(a) The applicant shall file an undertaking in this Court
setting out a detailed itinerary of the above travel
including the airline tickets, addresses of the
hotels/residence where he would be staying during the
above travel, along with other contact details. This
undertaking shall also state that the applicant shall
return to India on or before 17th November 2025.
p-503-ial-24870-25.doc
(b) The applicant shall also file an undertaking stating
that he would not apply for renewal and/or extension of
this order until he returns back to India.
(c) Both the aforesaid undertakings shall be served on
the Advocates for respondent No.1 - Bank of
Baroda before the date of departure.
(d) Within one week of returning to India, namely,
within one week from 17th November 2025, the
applicant shall file an affidavit setting out the expenses
incurred by him during the above travel and the source/s
of income used for funding the said expenses. This
affidavit shall also be served on the Advocates for
respondent No.1 - Bank of Baroda within a period of
one week from 17th November 2025.
5. The applicant is permitted to travel from Mumbai to
United Kingdom (i.e., London), Dubai, Singapore and
Switzerland for a period of three months from 14 th
August 2025 till 14th November 2025 on aforesaid
conditions.
6. It is clarified that this order does not apply to any other
Look Out Circular and/or restrain order, if issued by any other
Authority / Court / Agency / Bank.
p-503-ial-24870-25.doc
7. The immigration authorities at all ports of departure
including all airports will permit the applicant passage and
permit the applicant to take his flights out of the country.
8. The immigration authorities shall not insist upon a
certified copy of this order but will act on presentation of an
authenticated or digitally signed copy of this order.
9. The Interim application is disposed of in the above
terms.
10. List for reporting compliance on 24th November 2025.
(N.R. BORKAR, J.) (M.S. KARNIK, J.)
