Delhi High Court - Orders
Akshay Vinod Kulkarni vs Chief Passport Officer & Anr on 26 April, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:28.04.2021
17:55:46
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9595/2020
AKSHAY VINOD KULKARNI ..... Petitioner
Through: Ms. Kanchan Kaur Dhoeli, Advocate.
versus
CHIEF PASSPORT OFFICER & ANR. ..... Respondents
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal R Digpaul, Advocate for UOI.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 26.04.2021
1. This hearing has been done through video conferencing. CM APPL. 15305/2021(for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 9595/2020 & CM APPL. 15304/2021
3. Mr. Ajay Digpaul, ld. counsel submits that he was unable to file the affidavit as the concerned officers of the Passport Seva Programme (PSP) Division, Ministry of External Affairs, are unwell and as such, he has been unable to procure the requisite documents.
4. Either way, since the Petitioner wishes to travel to India to meet his ailing mother in Bangalore and his passport was stated to have been cancelled without notice to him, ld. Counsel for the Respondent may seek instructions in the matter as to the manner in which his travel could be facilitated during these difficult times.
5. List on 3rd May, 2021.
PRATHIBA M. SINGH, J.
APRIL 26, 2021/dj/AP