NANDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 20th July, 2021 has passed the following order:

(2.) In view of this order, Mr. A.R. Shah, learned advocate for the respondent no.2 submits that the passports, which the respondent no.2 holding were handed over to the I.O. However, no such report has been brought on record.

(3.) As such the respondent no.2 is hereby directed to place on record by way of affidavit, the details of his passports, which he is carrying with him along with the numbers of countries and I.O. shall also file the affidavit to the effect as to the compliance of the order dated 20th July, 2021.