Punjab-Haryana High Court

Jasvinder Singh vs Union Of India & Anr on 8 May, 2024

                                      Neutral Citation No:=2024:PHHC:064199




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

741                                            CWP-17127-2010
                                               Date of Decision : 08.05.2024

JASVINDER SINGH                                            ... PETITIONER


                                      Versus


UNION OF INDIA & ANR.                                      ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:     Mr. Sandeep Arora, Advocate
             for the petitioner.

             Mr. K.K.Jund, Sr. Panel Counsel
             for the respondents-UOI.
             ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226 of the

Constitution of India is seeking direction to respondent No.2 to renew his

passport.

2. Mr. K.K.Jund, Sr. Panel Counsel submits that the passport authority

as and when the petitioner would apply and submit requisite documents would

decide his application considering judgment of this Court in Mohan Lal @

Mohna vs. Union of India and others 2023 SCC Online P&H 1391.

3. In the wake of statement of learned counsel for the respondent-UOI,

the present petition stands disposed of.



08.05.2024                                           (JAGMOHAN BANSAL)
anju                                                        JUDGE
               Whether speaking/reasoned             Yes/No
               Whether reportable                    Yes/No




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