Bombay High Court
Roshan Lawrence Menezes vs Union Of India And 2 Ors on 12 March, 2020
Author: Sarang V. Kotwal
Bench: K.K.Tated, Sarang V. Kotwal
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 699 OF 2020
Roshan Lawrence Menezes ... Petitioner
V/s.
Union of India and Ors. ... Respondents
Ms. Riba Vasudevan i/b Neeta Karnik for the Petitioner. Mr. Y.S. Bhate i/b Dhanesh Shah for the Respondent Nos. 1 and 2.
Mr. Manish Upadhye, AGP for Respondent No.3.
CORAM: K.K.TATED, & SARANG V. KOTWAL JJ.
DATE : 12th MARCH 2020 P.C. 1 Not on board. At the request of learned Counsel for the Petitioner, matter is taken on board for urgent orders.
2 By this Writ Petition, the Petitioner is seeking direction against Respondent No.2 to issue a fresh passport to the Petitioner with validity of 10 years in accordance with Rule 12 of the Passport Rules, 1980, in a time bound manner.
3 Considering the submission made by the learned Counsel for the Petitioner and averments made in petition, the following order is passed:
a) Respondents to fle their afdavitiinireply, if any, on or before 04.04.2020 with copy to other side.Sneha Chavan 1/2 ::: Uploaded on - 17/03/2020 ::: Downloaded on - 08/06/2020 21:38:38 :::
524 wpl 699-20=.odt
b) Rejoinder, if any to fle on or before 09.04.2020 with copy to other side.
c) The Petitioner to remove all ofce objections on or before 04.04.2020.
d) Matter to appear on board on 20.04.2020 for admission and interim relief.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Sneha Chavan 2/2 ::: Uploaded on - 17/03/2020 ::: Downloaded on - 08/06/2020 21:38:38 :::