Delhi High Court - Orders
Kunal Minda vs Union Of India And Anr on 15 November, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15664/2022
KUNAL MINDA ..... Petitioner
Through: Ms. Apoorva Jain, Mr. Kumar
Kshitij, Mr. Deep Pal Singh,
Advs.
Versus
UNION OF INDIA AND ANR ..... Respondents
Through: Ms. Nidhi Raman, CGSC with
Mr. Zubin Singh, Ms. Devika
Bajaj, Ms. Charu Modi, Advs.
for R-1
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 15.11.2022 CM APPL. 48736/2022 (for exemption) Allowed, subject to all just exceptions. The application shall stand allowed. W.P.(C) 15664/2022
1. Ms. Raman, learned counsel appearing for the respondents draws the attention of the Court to the provisions made in the G.S.R. dated 25 August 1993 and more particularly to "clause (a)(ii)" thereof which specifies that if the concerned criminal court fails to specify the period for which the passport is to be renewed, it would be issued for a period of one year only.
2. Additionally, learned counsel has placed reliance upon the decision rendered by the Division Bench of the Court in Prashant Bhushan versus Union of India & Anr. [2016 SCC OnLine Del 79] as also that of Deepak Jain versus Union of India & Anr. [2018 SCC OnLine Del 11767].
3. Learned counsel for the petitioner prays for time to study the Signature Not Verified Digitally Signed By:NEHA Signing Date:16.11.2022 18:23:24 matter further.
4. Let it be called again on 13.01.2023.
YASHWANT VARMA, J.
NOVEMBER 15, 2022 neha Signature Not Verified Digitally Signed By:NEHA Signing Date:16.11.2022 18:23:24