SHEENI TONG Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner who is a Chinese national has filed the present petition seeking directions to set aside the Leave India Notice dtd. 12/3/2021 issued by the Respondent No.2/Ministry of Home Affairs. The Petitioner seeks permission to stay in India until her citizenship application is decided by the Respondents.

(3.) Notice was issued in this matter on 23/3/2021 when it was directed that no coercive measures shall be taken against the Petitioner considering that it was the Covid-19 pandemic period. Thereafter, the matter has been adjourned from time to time and the interim protection has been extended.