REGENT COMPUTRONICS PVT. LTD.

Sachin Viswanath Naik Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HASAN ALI RAIHANY VS. UNION OF INDIA AND OTHERS [REFERRED TO]
KAMIL SIEDCZYNSKI VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
SATWANT SINGH SAWHNEY ASSISTANT OM PRAKASH KAPUR VS. D RAMARATHNAM PASSPORT OFFICER NEW DELHI:CHIEF PASSPORT OFFICER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
LOUIS DE RAEDT B E GETTER S J GETTER VS. UNION OF INDIA [REFERRED TO]
GITHA HARIHARAN DRVANDANA SHIVA VS. RESERVE BANK OF INDIA:JAYANTABANDHOPADHYAYA [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
CRAIG MAXWELL STERRY VS. MINISTRY OF HOME AFFAIRS [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) The Petitioners, by way of the present Petition, invoke the writ jurisdiction of this Court and pray for a writ of mandamus or any writ in the nature of mandamus directing Respondent No.1 to issue an Entry (X) visa, i.e., a spouse visa, to the Petitioner No.2, who is the wife of Petitioner No.1.

(2.) The facts germane for deciding the issue arising out of the Petition can be summarised as under :

(3.) It is in the matrix of the aforesaid facts and circumstances that the Petitioners, being aggrieved by the refusal of the Respondents to issue a spouse Visa, approached this Court.

Click here to view full judgment.

SACHIN VISWANATH NAIK Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address