Delhi High Court - Orders
Sh Utkarsh Goyel vs Union Of India & Ors on 5 September, 2023
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10136/2022
SH UTKARSH GOYEL
..... Petitioner
Through: Mr. Udit Sharma, Advocate.
versus
UNION OF INDIA & ORS.
..... Respondents
Through: Mr. Ajay Digpaul CGSC with
Mr. Kamal Digpaul, Ms. Swati
Kwatra and Ms. Ishita Pathak,
Advocates for UOI.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 05.09.2023 Petitioner Sh. Utkarsh Goyel has been granted permission to travel abroad by the Hon'ble Court subject to conditions contained in order dated 22.08.2023.
In compliance of order dated 22.08.2023 passed by the Hon'ble Court, petitioner has filed original affidavit-cum-undertaking across the board and the sake is taken on record. In the undertaking he has undertaken that he shall abide by the terms contained in the affidavit. He has mentioned the complete itinerary including his stay at various stations abroad, residential/hotel addresses and phone number details in compliance of the Court order. It is submitted that the phone number provided would be used by him during his stay abroad, which number will be kept operational at all times. He has also filed an undertaking that he shall adhere to the programme mentioned in the affidavit and not visit any other stations.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 17:00:24 Petitioner has further submitted in the undertaking that no immovable property has been seized by R-3 nor petitioner owns any immovable property. Therefore, in order to furnish security of Rs. 10 Lakh as required by condition no. (i) imposed vide order dated 22.08.2023, learned counsel for petitioner submits that an FDR for a sum of Rs. 10 lakhs has already kept in safe custody with the Registry.
As per the report of the registry, the same is lying with them in safe custody. The same is accepted for the purpose of present travel.
Besides, the petitioner has also furnished a copy of the air tickets that he has purchased for his travel to London and Iran. The petitioner shall be travelling w.e.f. 10.09.2023 to 29.09.2023.
The petitioner is present in Court and he has been duly identified by his counsel. Petitioner affirms that he has signed the undertaking filed before this Court, the details of travel and contact furnished in the Court are true and correct and has also undertaken to be bound by the terms of undertaking and to abide by all the conditions imposed by the Hon'ble Court for his travel abroad by order dated 22.08.2023.
Petitioner has also filed the proof of service of the undertaking with relevant documents to the respondents.
Petitioner is directed that he shall intimate the Court before leaving and within 72 hours of his return from abroad and also file a self-attested copy of his passport along with copy of his Visa in the Court on his return to India.
Considering that the conditions have been complied with by the petitioner, he may travel, as permitted by the Hon'ble Court vide order dated 22.08.2023.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 17:00:24 As requested, let a copy of this order be mailed by the Registry from official id at [email protected] to the FRRO Delhi, East Block 8, Level 2, Sector 1, R K Puram, New Delhi ([email protected]) and Bureau of Immigration ([email protected] ).
Order be uploaded forthwith.
Copy of order be given dasti under the signature of Reader.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) SEPTEMBER 5, 2023/yo This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 17:00:24