Delhi High Court - Orders
Shri Subrato Trivedi vs Union Of India & Anr on 29 July, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6269/2022
SHRI SUBRATO TRIVEDI ..... Petitioner
Through: Mr. L.K. Singh and Mr. J.K. Jaiswal,
Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Anil Soni, CGSC with Mr. Kamal
Digpaul, Adv. for UOI.
Mr. Soumya Dutta, Adv. for R-2/
BOB.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 29.07.2022 CM APPL. 31433/2022 (Permission Travel To London) This application has been moved for permission being accorded to enable the petitioner to travel to London on 29 July 2022 and return on 15 November 2022. The Court is apprised that the petitioner presently has not been arrayed in any criminal case that may have been initiated or registered. Learned counsel appearing for the Bank of Baroda has also stated that no complaint has been made by that financial institution.
The petitioner apprises the Court that there is only one immovable property which is held by his family members and they are ready and willing to submit an undertaking before the Registrar General of this Court that the same shall neither be encumbered nor disposed of or any third party rights created till his return. Since no material has been placed before this Court which may indicate that the petitioner would constitute a flight risk, subject Signature Not Verified Digitally Signed By:NEHA Signing Date:29.07.2022 18:46:20 to the petitioner complying with the conditions mentioned below, the permission as prayed for is granted.
(a) The petitioner shall file an undertaking in the form of an affidavit with the respondent No. 2 as well as with the Registrar General of this Court undertaking therein that he shall not dispose of any of the immoveable properties seized by the respondent No. 2 and lying with them during the pendency of the present petition.
(b) In addition to the above, the petitioner shall furnish an undertaking disclosing the details of the immoveable properties mentioned above and undertake not to encumber or dispose of the same nor create any third party rights thereon.
(c) The petitioner shall also file a requisite undertaking before the Registrar General of this Court that he shall return to the country not later than by 15 November 2022.
(d) The petitioner will also furnish to the respondents a copy of the air tickets he has purchased for his travel, along with the complete itinerary of his stay in London. The petitioner will also provide a phone number which would be used by him during his stay abroad, which number will be kept operational at all times.
(e) The copies of the documents which the petitioner will file with the Registrar General, shall also be furnished to all the respondents.
The application shall stand disposed of on the above terms. Learned counsel appearing for the Bureau of Immigration is requested Signature Not Verified Digitally Signed By:NEHA Signing Date:29.07.2022 18:46:20 to apprise the appropriate authorities of the passing of this order.
Dasti under the signatures of the Court Master.
YASHWANT VARMA, J.
JULY 29, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:29.07.2022 18:46:20