REGENT COMPUTRONICS PVT. LTD.

Mohammad Hassan Jafari Naeimi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

INDIAN RAILWAY CONSTRUCTION CO. V. AJAY KUMAR [REFERRED TO]
HANS MULLER OF NIIN?NL IIRG VS. SUPERINTCNDENT PRESIDENCY JAIL CALCUTTA [REFERRED TO]
LOUIS DE RAEDT B E GETTER S J GETTER VS. UNION OF INDIA [REFERRED TO]
NATIONAL HUMAN RIGHTS COMMISSION VS. STATE OF ARUNACHAL PRADESH [REFERRED TO]
BHANWAROO KHAN VS. UNION OF INDIA [REFERRED TO]
SARBANADA SONOWAL VS. UNION OF INDIA [REFERRED TO]
HASAN ALI RAIHANY VS. UNION OF INDIA AND ORS.,REPORTED IN [REFERRED TO]
BHAWALKHAN ZELANIKHAN VS. B C SHAH [REFERRED TO]
SATISH NAMBIAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This petition was amended and placed before us and, therefore, in terms of the earlier orders and directions, we have heard it finally.

(2.) Hence, Rule. Respondents waive service. By consent rule made returnable forthwith.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging the order passed by the Deputy Commissioner of Police and Foreign Registration Officer (FRO for short). By that order dated 2nd February 2013/ 21st-24th December 2012, the petitioner has been informed that his application made to the competent authority for conversion of his "X" visa into "Business Visa" is rejected.

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MOHAMMAD HASSAN JAFARI NAEIMI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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