Madhya Pradesh High Court
Hardik Shah vs Union Of India on 4 September, 2019
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH BENCH AT INDORE
W.P.No.18354/2019
Hardik Shah vs. Union of India & ors.
Indore
04.09.2019
Shri Prateek Maheshwari, learned Counsel for the petitioner.
Ms. Ishita Agrawal, learned Counsel for the respondent No.2.
The petitioner has filed the present petition being aggrieved by the show-cause notice issued by respondent No.2.
According to the petitioner matrimonial dispute with the wife is going on and in order to pressurize the petitioner, the wife has made a complaint to the Passport Authorities for impounding the passport of the petitioner. Though the petitioner has appeared and submitted a brief reply but according to him, the copy of complaint and the documents have not been provided to him. He has made an application for supply of the documents.
Ms. Ishita Agrawal, learned Counsel appearing for the respondent submits that she will instruct the respondent No.2 for providing necessary documents to the petitioner and to conclude the hearing expeditiously.
In view of the above, the petition is disposed of.
(Vivek Rusia) Judge M.Jilla.
Digitally signed by Maharukh jillaDN: c=IN, o=High Court of Madhya Pradesh Bench Indore, Maharukh jilla postalCode=452001, st=Madhya Pradesh, 2.5.4.20=e9b17ad9dff6604ba3ff773678de595d1283f2633333ab bdd9af3d231260324b, serialNumber=0eadb61f9006283e922a136f9f814e9dc26671d2e 52477ce04995361a7425b0e, cn=Maharukh jilla Date: 2019.09.05 10:51:42 -07'00'