Delhi High Court - Orders
Anhelina Shcherbyna vs Union Of India & Anr on 18 February, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6667/2025
ANHELINA SHCHERBYNA .....Petitioner
Through: Mr. Pankaj Mehta, Ms. Shweta Soni,
Ms. Akansha Singh, Mr. Apaar Puri
and Ms. Simran Mehta, Advs.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Arnav Mittal, GP and Mr. Zubin
Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 18.02.2026
1. The present petition assails the action of denial of entry into India. The petitioner is a Ukrainian national holding a valid business visa. It is submitted that despite her compliance with visa conditions and her bona fide business interests, the entry is not allowed.
2. Learned counsel appearing for the respondent points out that a Look Out Circular (LOC) has been issued against the petitioner pursuant to a memorandum dated 11.10.2023 by the Foreigners Regional Registration Office, Government of India, Bangalore. He submits that the same has been opened for the reasons as stated in Paragraph Nos 5 and 6 of the counter- affidavit.
3. It be noted that if the petitioner has any grievance with respect to the 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 25/02/2026 at 20:30:57 LOC in question, she shall be at liberty to take appropriate steps for filing a representation before the concerned Ministry. If the said representation is filed, let the same be considered in accordance with law. However, so long as the LOC is not rescinded / suspended, no permission to enter India can be granted.
4. Accordingly, with the aforesaid observations, the instant petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J FEBRUARY 18, 2026/JYH 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 25/02/2026 at 20:30:57