Sh Gulshan Khattar vs Union Of India & Ors.

The respondents have filed the statement of objections.

The petitioner has filed an affidavit on 08.10.2026. In the affidavit, the petitioner has deposed that the respondent authorities had granted temporary suspension of the impugned Look Out Circular^{11.Hereinafter referred to as 'LOC'} bearing No.2025432332 issued by respondent No.2 at the behest of respondent No.3. In the affidavit, the petitioner has in detail deposed as to the manner in which he traveled pursuant to the temporary suspension of the LOC by the respondents and the difficulties that were faced during the period of travel. Hence, the learned counsel for the petitioner seeks for grant of interim relief as sought for in the present writ petition, which is to stay the LOC for the purpose of the petitioner undertaking travel for his medical treatment. In the affidavit of the petitioner, the petitioner has also placed on record the details/particulars of the treatment that he has to undergo and the period for which the LOC is to be stayed.

Learned counsel for the respondents, upon instructions, submits that the request for staying the LOC for a temporary period is not seriously opposed in view of the reason that the same is sought for the medical treatment of the petitioner as also having regard to the nature of illness of the petitioner.

In view of the aforementioned and having regard to the fact that the petitioner had already undertaken travel for the medical treatment as is set out in the affidavit, the impugned LOC bearing No.2025432332 shall remain stayed from 12.10.2026 up to 27.10.2026.

To enable submissions on the merits of the matter, re-list on 12.11.2026.

This order will be uploaded online and the concerned authorities shall act on the same upon production of a copy of the uploaded order, which could be verified by QR