AI Structured Summary
Not yet generated for this judgment
Judgment
 Ujjal Bhuyan, J.
Heard Ms. D. Ghosh, learned counsel for the petitioners who are stated to belong to the same family, petitioner No.1 being the husband and father.
Issue notice, returnable six weeks. Ms. G. Sharma, learned Central Government Counsel, accepts notice on behalf of respondent No.1 whereas Mr.
A. Kalita, learned Special Counsel, FT, accepts notice on behalf of respondent Nos.2 to 5. Ms. A. Verma, learned counsel, appears on behalf of
respondent No.6 and Mr. A.I. Ali, learned counsel, accepts notice on behalf of respondent No.7.
Extra copies within three days. Registry to call for the LCR of Case No. FT(C) 741/2010 from the Foreigners Tribunal No.1, Morigaon.
In the meanwhile, petitioners shall not be taken into custody and deported from India. However, petitioners shall appear before the Superintendent of
Police (Border), Morigaon within 15 days from today and furnish bail bond of Rs.5,000/- each with one surety of the like amount to the satisfaction of
the said authority whereafter they shall be allowed to remain on bail. List in the admission column along with the LCR on 22.06.2018.