Ashok Motilal Katariya vs Union Of India Through Ministry Of ...
2023 Latest Caselaw 5563 Bom

2023:BHC-AS:15679-DB                                                7-ASWP-687-2023.DOC




                                                                                            Gitalaxmi



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
                                      WRIT PETITION NO. 687 OF 2023


                 Ashok Motilal Katariya                                            ...Petitioner
                      Versus
                 Union of India & Ors                                          ...Respondents


                 Mr Nitin G Patil, for the Petitioner.
                 Mr D P Singh, with Mr A A Ansari, for Respondents No. 1 & 3.
                 Mr S B Kalel, AGP, for the Respondent-State.


                                               CORAM     G. S. Patel &
                                                         Neela Gokhale, JJ.

                                               DATED:    13 June 2023
                 PC:-

1. The statement made to us is that the Petitioner's passport for has been issued with a ten-year validity. There is thus compliance with our order of 27th April 2023 and in accordance with previous judgments. No further orders are required. The Petition has thus worked itself out and is disposed of as infructuous. No costs.

                 (Neela Gokhale, J)                                            (G. S. Patel, J)





                                                13 June 2023