Delhi High Court - Orders
Pankaj Gaur vs Union Of India & Ors on 19 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14468/2021
PANKAJ GAUR ..... Petitioner
Through: Mr. Saurabh Kirpal, Sr. Adv. with
Mr. Manan Popli, Ms. Akshita, Ms.
Shubhakriti Gaur, Mr. Gaurav Jain,
Mr. Rajiv Virmani, Mr. Nikhil, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with Ms.
Vidhi Jain, Ms. Kunjala Bhardwaj,
,Advs. for UOI
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 19.10.2022 CM APPL. 45529/2022(Direction)
1. This application has been preferred for permission being accorded to the applicant to travel to Germany between 01 November 2022 to 09 November 2022 in connection with the medical treatment of his wife.
2. A further prayer is made for the Look Out Circular being suspended insofar as the travel of the petitioner to Nepal and Bhutan is concerned. The aforesaid prayer is addressed in the backdrop of the company in which the petitioner is part of the management being engaged in the execution of a Hydropower Projects in the aforenoted two countries in collaboration with the Government of India.
Signature Not Verified Digitally Signed By:NEHA Signing Date:19.10.2022 18:57:443. Presently, the Court deems it appropriate to grant the prayer insofar as the proposed travel to Germany is concerned bearing in mind the permission which was granted on earlier occasions. The Court is further apprised that all the terms and conditions which were imposed earlier had been duly complied with.
4. The Court also notes that the deposit of Rs. 5 Crores which was made and created as security by the petitioner on the last occasion is still held with the Registrar General of the Court.
5. Accordingly, and in the interim, the prayer for permission to travel to Germany between 01 November 2022 to 09 November 2022 is granted subject to the following conditions: -
(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. The copies of the documents which the petitioner will file with the Registrar General, shall also be furnished to all the respondents.
(b) The petitioner shall also file a requisite undertaking before the Registrar General of this Court that he shall return to the country from Germany not later than by 09 November 2022.
(c) 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 Germany.
(d) The petitioner will also provide a phone number which would Signature Not Verified Digitally Signed By:NEHA Signing Date:19.10.2022 18:57:44 be used by him during his stay abroad, which number will be kept operational at all times.
6. Insofar as the remainder prayers are concerned, let the respondents file a reply within a period of six weeks from today.
7. List again on 24.11.2022.
YASHWANT VARMA, J.
OCTOBER 19, 2022 neha Signature Not Verified Digitally Signed By:NEHA Signing Date:19.10.2022 18:57:44