Delhi High Court - Orders
Voola Joshua Paul vs Ministry Of External Affairs & Ors on 13 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8030/2022
VOOLA JOSHUA PAUL ..... Petitioner
Through: Mr. Sameer Kumar, Mr. Shahrukh
Ahmad, Mr. Sahil Choudhury and
Mr. Mandeep Baisala, Advs.
versus
MINISTRY OF EXTERNAL AFFAIRS & ORS. ..... Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Zubin Singh, Adv. for UOI.
Ms. Sweety Singh, Adv, for R- 2.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 13.10.2022 A request is made by Ms. Raman, learned CGSC representing the respondents for being granted further time to file a counter in terms of the earlier directions issued.
In view of the prayer as made, let the respondents file their affidavits within a period of four weeks from today.
The Court also takes note of the submission of learned counsel for the petitioner that the passport which is presently held is to expire on 21 October 2022. In that view of the matter, the respondents shall be obliged to ensure that appropriate orders are passed with respect to the said passport ensuring that it does not lapse post 21 October 2022.
All contentions of respondents otherwise on merits are kept open for Signature Not Verified Digitally Signed By:NEHA Signing Date:17.10.2022 11:05:40 consideration.
List again on 13.12.2022.
YASHWANT VARMA, J.
OCTOBER 13, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:17.10.2022 11:05:40