LAWS(DLH)-2023-1-80

XUFENG CHEN Vs. UNION OF INDIA

Decided On January 25, 2023
Xufeng Chen Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

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

(2.) Vide order dtd. 25/1/2022, the Foreign Registration Officer and Supdt. of Police, Tirupati Urban issued a Leave India Notice to the Petitioner. The said notice reads as under:

(3.) The present petition has been pending before this Court to enable the ld. Counsel for the Respondents to seek instructions from their respective Departments. This has been recorded in order dtd. 19/7/2022 by this Court. The said order read as: