Punjab-Haryana High Court
Sudarshan Kumar vs The Union Of India And Others on 2 January, 2012
Author: Alok Singh
Bench: Alok Singh
CWP No.21942 of 2011
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.21942 of 2011
Date of decision: 02.01.2012
Sudarshan Kumar
....Petitioner
Versus
The Union of India and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Amit Rawal, Advocate, for the petitioner.
Mr. S.S. Sandhu, Advocate, for the respondents.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
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ALOK SINGH, J (ORAL)
Mr. S.S. Sandhu, learned counsel appearing for the respondents, has fairly stated that copy of the order passed by Passport Office, Jalandhar, as mentioned in Annexure P-12 at page 63, shall be supplied to Mr. Amit Rawal, learned counsel for the petitioner, within a week from today.
Mr. Amit Rawal, learned counsel for the petitioner, states that order impugned is appealable under Section 11 of the Passport Act. He states that only difficulty now is that limitation to file an appeal has expired. He states that appeal shall be filed within 10 days from the date copy of the order, as undertook by learned counsel for the respondents, is supplied to him, however, same may not be dismissed on the ground of limitation. He seeks permission to withdraw this petition.
Dismissed as withdrawn with liberty to the petitioner to file an CWP No.21942 of 2011 -2- appeal under Section 11 of the Passport Act within 10 days from the date copy of order is supplied to him by learned counsel for the respondents. If appeal is filed within 10 days thereafter, it shall not be dismissed on the ground of limitation and shall be decided on its own merit in accordance with law without granting any unnecessary adjournment.
(Alok Singh) Judge January 02, 2012 R.S.