Delhi High Court - Orders
Lalit Kumar Babu Lal Tater vs Union Of India & Anr on 22 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6402/2021 & CM APPL. 20096/2021
LALIT KUMAR BABU LAL TATER ..... Petitioner
Represented by: Mr. Rajiv Tuli, Ms. Anjana Mishra,
Mr. Suhil, Advs.
versus
UNION OF INDIA & ANR. ..... Respondent
Represented by: Ms. Biji Rajesh, Ms. Aayushi Jain,
Mr. Arpit Srivastava for Mr. Gaurang
Kanth, CGSC for UOI.
Mr. Arunesh Sharma, Adv. for Mr.
Harpreet Singh, Sr. Standing Counsel
for R-2.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 22.03.2022 CM APPL. 3927/2022
1. Additional affidavit filed by respondent No.2 is taken on record.
2. Application is disposed of.
CM APPL. 44428/20211. By this application, the petitioner seeks early hearing of CM APPL.28443/2021.
2. Since CM APPL. 28443/2021 is being taken up for hearing, the CM APPL.44428/2021 is disposed of.
Signature Not Verified Signed By:JUSTICE MUKTA W.P.(C) 6402/2021 Page 1 of 2 GUPTA Signing Date:23.03.2022 19:22:35 CM APPL. 28443/20211. By this application, the petitioner seeks permanent release of the passport.
2. Grievance of the petitioner in the present application is that despite the fact that there are no proceedings pending instituted by the DRI against the petitioner, still passport authority is not releasing the passport of the petitioner.
3. Reply affidavit be filed within three weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
4. List on 24th May, 2022.
W.P.(C) 6402/2021
1. Let the writ petition be also listed on 24th May, 2022.
2. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 22, 2022 'ga' Signature Not Verified Signed By:JUSTICE MUKTA W.P.(C) 6402/2021 Page 2 of 2 GUPTA Signing Date:23.03.2022 19:22:35