HARDIK DEVSHIBHAI PADALIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) There is a delay of 51 days in filing the appeal, which in the normal course, this Court would have condoned and in order to ascertain as to whether there is any substantial issue involved in the appeal, which has been filed challenging the order dtd. 16/12/2019 passed in Special Civil Application No. 13901 of 2015. We have examined the appeal on merits also.

(2.) We have heard Shri A. R. Gupta, learned counsel appearing for the petitioners on merits and find that there is no merit in the petition and it has been rightly dismissed by the learned Single Judge for the reasons indicated hereinbelow.

(3.) The record on hand would disclose that summons issued by the Supreme Court of State of New York, County of Nassau, USA was served upon the petitioners through local police, namely, Rajkot Police. Hence, questioning the same petitioners sought for a direction / order to the respondents to quash and set aside the same alleging it is illegal act of the respondents on service of Foreign of Judicial documents without following the due process of law.