Delhi High Court - Orders
Laila Kaidi vs Union Of India & Ors on 19 October, 2023
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13832/2023
LAILA KAIDI ..... Petitioner
Through: Mr. Imran, Mr. M.Z. Khan and Ms.
Dhriti Chabra, Advocates.
versus
UNION OF INDIA & ORS ...... Respondents
Through: Ms. Nidhi Raman, CGSC with Ms.
Archana Surve, GP and Mr. Zubin
Singh, Mr. Debarchan De, Ms. Kholi
Rakuzhuro, Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 19.10.2023 CM APPL. 54643/2023 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 13832/2023
1. The Petitioner has approached this Court for a direction to the Respondents to allow the Petitioner to enter into India with her valid visa.
2. It is stated by learned Counsel for the Respondent/ Union of India that the Petitioner had been blacklisted because of visa violations, however, the period of blacklisting is over and now there is no impediment for the Petitioner to come to India.
3. The statement is taken on record.
4. The petition is disposed of along with pending application(s), if any.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 02:11:57
5. It is made clear that this Court has not made any observation on the merits of the case.
SUBRAMONIUM PRASAD, J OCTOBER 19, 2023 hsk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 02:11:57