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Judgment
5 paragraphs · 134 wordsThe Court is convened through Video Conferencing.
In the instant petition preferred under Article 32 of the Constitution of India, the petitioner has prayed to direct respondents to take measures to arrange release of seafarers who are held up in different ships at various places and to take measures to bring back all Goan seafarers to India due to the threat to their life and health because of Covid-19.
Having heard learned counsel for the petitioner as also learned Solicitor General appearing on behalf of the respondentUnion of India, we direct the respondent-Union of India to examine the issues raised by the petitioner in the instant petition and take appropriate steps.
With the aforesaid direction, the writ petition stands disposed of.
As a sequel to the above, pending interlocutory applications also stand disposed of.