NIMISH KALYANBHAI VASA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to join the Immigration Authority, Bombay as party-respondent No.5 in this application.

(2.) Rule. Learned advocate Mr.Kshitij M. Amin waive service of notice on behalf of the respondent Nos.1 to and 5. Learned advocate Ms.Nalini S. Lodha waives service of rule on behalf of the respondent No.4.

(3.) The applicant has prayed for following reliefs: