NANDITA CHICKERMANE Vs. UNION OF INDIA

JUDGEMENT

(1.) BY order dated 30th March 1999, ad-interim order in terms of Prayer clause (c) has been granted. Prayer clause (c) reads as under:

(2.) WE have heard the learned counsel appearing for respondent Nos.1 and 2. The learned counsel submits that keeping those persons in the transit lounge at the International Airport is causing serious problems including security hazard that area is High Security Zone. Considering the pros and cons, in our opinion, following order would meet the ends of justice :