Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Rajesh Kumar Mehta vs Union Of India & Ors on 9 August, 2024

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~46
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 11707/2022
                                                RAJESH KUMAR MEHTA                                                                   .....Petitioner
                                                                                      Through:                 Mr. Achal Gupta, Advocate

                                                                                      versus

                                                UNION OF INDIA & ORS.                                                              .....Respondents
                                                              Through:                                         Mr. Anurag Ahluwalia, CGSC with
                                                                                                               Mr. Hridyanshi Sharma, Advocate for
                                                                                                               R-1/UOI

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                                      ORDER

% 09.08.2024 CM APPL. 45859/2024 (u/S 151 of CPC seeking a return of security of Petitioner submitted in compliance of order dated 28th May, 2024.)

1. Issue notice. Counsel mentioned in appearance above accepts notice. Considering the nature of relief sought in the present application, no reply is deemed necessary.

2. Look Out Circular1 issued against the Petitioner has been quashed by through order dated 28th May, 2024. During the pendency of the proceedings, on an application [C.M. 47972/2022], on 21st November, 2022, the Petitioner was permitted to travel to Nigeria, Ghana, Niger and UAE which included, furnishing of a security of INR 10 lakhs in the form of an FDR before the Registrar General of this Court.

1
"LOC."

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 13/08/2024 at 05:07:55

3. In light of the fact that the LOC against the Petitioner has been quashed, the Court sees no impediment in allowing the request made in the application and, accordingly, the Registry is directed to return the FDR bearing no. 114710006862, Branch- ICICI Bank Limited, Shop no. G1, Bestech Square Mall, Sushant Lok 2, Sector 57, Gurgaon, Haryana-122002.

4. With the above directions, the application is disposed of.

SANJEEV NARULA, J AUGUST 9, 2024/ab 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 13/08/2024 at 05:07:55