Padmesh Deodatt Gupta vs Bureau Of Immigration, Ministry Of Home ...
2024 Latest Caselaw 13738 Bom

Bombay High Court

Padmesh Deodatt Gupta vs Bureau Of Immigration, Ministry Of Home ... on 2 May, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                               1                                       caw1332.2024

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                        CIVIL APPLICATION (CAW) NO.1332/2024
                                          IN
                             WRIT PETITION NO.3079/2022
                  (Padmesh Deodatta Gupta Vs. Bureau of Immigration and others)
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Office Notes, Office Memoranda of Coram,                            Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                         Mr. D.V. Chauhan, Counsel with Mr. C.J. Dhruv, Counsel for the
                         petitioner/applicant.
                         Mr. Nandesh Deshpande, Dy.S.G.I. for respondent No.1.
                         Mr. S.N. Kumar, Counsel for respondent No.2.
                         Mr. A.T. Purohit, Counsel for respondent No.3.

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

DATED : 2.5.2024.

Heard.

2. This time the petitioner desires to travel Italy, Switzerland, Austria and Germany from 18.5.2024 to 4.6.2024 for which he has sought permission of this Court.

3. It is pointed out that this Court vide order dated 9.6.2022 has granted petitioner permission to travel abroad during the period of 11.6.2022 to 17.6.2022 on certain terms and conditions. Again vide common order dated 19.1.2023 the petitioner was permitted to travel to Switzerland and Germany during 26.1.2023 to 4.2.2023.

4. Having regard to above facts learned Deputy Solicitor General of India has submitted that on similar terms and conditions permission may be granted.

5. In view of above the petitioner is permitted to travel aforesaid mentioned countries during the period from 18.5.2024 to 4.6.2024 subject to furnishing undertaking as follows:-

2 caw1332.2024

6. The petitioner is permitted to travel Italy, Switzerland, Austria and Germany from 18.5.2024 to 4.6.2024 subject to furnishing undertaking as stated in paragraph No.25 of the judgment in Writ Petition No.2826/2022 except the condition of presence before Embassy of respective countries. In addition, the petitioner shall furnish details as regards the place where the petitioner would be residing in above countries during the above-mentioned period. Undertaking to be filed in this Court prior to the scheduled date of departure.

7. Steno copy granted.

8. Civil application disposed of in above terms.

(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.)

Signed by: MR. N.V.Tambaskar.

TAMBASKAR Designation: PA To Honourable Judge Date: 06/05/2024 12:08:39