SARABJIT SINGH AHLUWALIA Vs. EMIRATES INDIA & ORS

JUDGEMENT

(1.) PARTIES in this case were heard on 05.07.2013 and the order was kept reserved.

(2.) ON examination of the facts and material on record, it is revealed that the basic issue involved in this petition is, whether there was any deficiency in service on the part of the respondent No. 2, VFS/DVPC Global Services Pvt. Ltd. in handling and processing the visa application of the petitioner after having received the requisite visa fee amounting to Rs.6,300/ - from them. In the reply, respondent no. 2 has not narrated date -wise the steps taken by them in processing the said application. The case is, therefore, required to be re -heard on this issue.

(3.) NOTICE be issued to the petitioner and all the respondents returnable on 10.10.2013.