VISHWAS SUDHANSHU BHAMBURKAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Party in person Mr.Vishwas Sudhanshu Bhamburkar has submitted that on an application filed by the petitioner seeking renewal of his passport, the endorsement was made at page No.43 and it was conveyed to him that his application for renewal of the passport cannot be examined in view of the pendency of Criminal Suo Moto Contempt Petition No.2 of 2017 before the High Court Judicature at Bombay.

(2.) Notice returnable on 26/8/2022. The respondent authority is directed to file appropriate reply on or before the next date of hearing. Direct service is permitted.