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Judgment
The hearing was conducted through Video Conferencing.
Pursuant to order dated 27.03.2020, Mr. Amit Mahajan, Central Government Standing Counsel submits that the affidavit on behalf of External
Affairs could not be filed because of paucity of time. He, however, submits that instructions have been received that all possible help with regard to
accommodation, food and medical aid is being provided to all citizens of India who are abroad and who get in touch with the respective
Consulates/Embassies or Nodal Officers.
Mr. Bakshi, Advocate appearing for the petitioner submits that though an email has been received by the son of the petitioner but on the ground no
physical help has reached the son of the petitioner.
Mr. Amit Mahajan prays for time to take instructions from the concerned Embassy and ascertain from the concerned Consulate/Embassy as to
what assistance was required by the son of the petitioner and whether the same has been made available. He submits that appropriate help shall be
provided to the son of the petitioner, if not already provided.
Let a status report be filed either in the form of an affidavit or an email of the concerned officer before the next date of hearing.
Renotify on 03.04.2020.
The order be uploaded on the website forthwith.
Copy of the order be also forwarded to the counsels through email.