Delhi High Court - Orders
Arvind Gupta And Anr vs Union Of India Ministry Of External ... on 14 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13252/2022, CM APPL. 40153/2022
ARVIND GUPTA AND ANR ..... Petitioners
Through: Mr. Rajat Garg, Adv.
versus
UNION OF INDIA MINISTRY OF EXTERNAL AFFAIRS AND
ANR. ..... Respondents
Through: Mr. Mukul Singh, CGSC with Ms. Ira
Singh, Adv. with Mr. Abhishek
Singh, G.P.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 14.09.2022 The sole grievance raised before this Court is with respect to the Appellate Authority having failed to dispose of a statutory appeal which has been preferred by the petitioners aggrieved by the action of the respondents in impounding their passports.
Bearing in mind the limited nature of the grievance which is addressed, this writ petition along with pending application shall stand disposed of with a direction to the competent Appellate Authority to dispose of the pending appeal with expedition and preferably within a period of six weeks from today.
All contentions of respective parties on merits are kept open.
YASHWANT VARMA, J.
SEPTEMBER 14, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:16.09.2022 13:30:39