Anuradha W/O Padmesh Gupta vs Bureau Of Immigration, Ministry Of Home ...
2024 Latest Caselaw 34 Bom

Citation : 2024 Latest Caselaw 34 Bom
Judgement Date : 2 January, 2024

Bombay High Court

Anuradha W/O Padmesh Gupta vs Bureau Of Immigration, Ministry Of Home ... on 2 January, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

Order 0201caw3678.23
1

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.

CIVIL APPLICATION [CAW] NO. 3678/2023
IN WRIT PETITION NO.2994/2022
&
CIVIL APPLICATION [CAW] NO. 3677/2023
IN WRIT PETITION NO.2995/2022.
Anuradha Padmesh Gupta.
-VERSUS-
Bureau of Immigration and others.

Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.

Shri D.V. Chauhan, Advocate for the Applicant/Petitioner.
Shri N.S. Deshpande, A.S.G.I. for Respondent No.1.
Shri S.N. Kumar, Advocate for Respondent - SBI.
Shri A.T. Purohit, Advocate for Respondent - PNB.

CORAM : VINAY JOSHI AND
VRUSHALI V. JOSHI, JJ.

DATE : JANUARY 02, 2024.

Heard.

2. By these applications the applicant/ petitioner seeks a

direction to respondents - Bureau of Immigration to facilitate her

to travel to Dubai from 03.01.2024 to 08.01.2024. So also a

direction is sought to respondent and Punjab National Bank to

communicate applicants' travel plan as per the travel itinerary.

Rgd.
Order 0201caw3678.23
2

3. Time and again this Court has permitted the

applicant/petitioner as well as the co-petitioner to travel abroad,

which is reflected in various orders of this Court dated

07.06.2022, 19.08.2023 and 15.12.2023 passed in Writ Petition

No.2827/2022. This Court has granted permission to travel

abroad with a rider of furnishing an undertaking as stated in

paragraph no.25 of the judgment and order passed in Writ

Petition No. 2826/2022.

4. In addition to that, the applicant has also prayed to

dispense with her attendance at Indian Embassy at Dubai. It is

submitted that the applicant would leave the country on

03.01.2024 and would return to the land on 08.01.2024.

5. Learned A.S.G.I. has not submitted anything which

would restrain us to take a view otherwise which is taken

earlier. In view of that, following order is passed.

ORDER

[i] The petitioner/applicant shall furnish an undertaking as

is similarly given in terms of paragraph no.7 of the order

Rgd.

            Order                                                                           0201caw3678.23


                                              dated 15.12.2023.

                                      [ii]    In above circumstances, the applicant/petitioner is

permitted to travel to Dubai from 03.01.2024 to

08.01.2024, subject to furnishing an undertaking as

stated in paragraph no.25 of the Judgment in Writ

Petition No.2826/2022. The requirement of marking

attendance before the Indian Embassy in Dubai is

dispensed with in view of short stay at Dubai.

[iii] The learned Counsel for the respondent Punjab National

Bank to communicate this order to the concerned

Immigration Authority at Mumbai. Similar steps shall be

taken by the Deputy Solicitor General of India.

[iv] Civil Applications are disposed of aforesaid terms.

[v] Parties to act on the authenticated copy of this order.