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Vishwanathan Venugopal vs Bureau Of Immigration And Ors on 29 January, 2019

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11771/2018
       VISHWANATHAN VENUGOPAL                             ..... Petitioner
                          Through:       Mr Giriraj Subramanium and Mr
                                         Sidhant Krishan Singh, Advocates.

                          versus

       BUREAU OF IMMIGRATION AND ORS.           ..... Respondents
                    Through: Mr D. P. Singh, SPP, Mr Amit
                             Mahajan, CGSC for UOI with Mr
                             Randeep Sachdeva, Ms Malika
                             Hiremathe and Mr Manu Mishra,
                             Advocates for R-2.
                             Mr Anupam S. Sharma, SPP for
                             CBI/R-3.
                             Mr Vikas Mahajan, CGSC with Mr
                             Aakash Varma, Advocate for UOI.

       CORAM:
       HON'BLE MR. JUSTICE VIBHU BAKHRU
                    ORDER

% 29.01.2019 CM No.4270/2019

1. For the reasons stated in the application, the same is allowed and the additional documents are taken on record.

2. The application is disposed of.

3. It is not feasible to expedite the hearing of the present petition. Furthermore, the petitioner has already granted the liberty to approach the concerned Court for seeking permission to travel overseas. Accordingly, the application is dismissed.

VIBHU BAKHRU, J JANUARY 29, 2019 MK