TARABANU BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. P V Surendranath, learned senior counsel for the appellant and Mr. Debojit Borkakati, learned standing counsel representing the State of Assam.

(3.) This appeal impugns the order of the Gauhati High Court dtd. 31/5/2023 to the extent it declines to quash the proceedings of F.T. Case No.730 of 2018 pending before the Foreigners Tribunal No.3, Nalbari (for short the Tribunal).