AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 126 wordsAshok Menon, J
The petitioner was permitted to go abroad by this Court for a specified term and on returning, he was directed to surrender his passport. However,
the petitioner could not return to India on time and surrender his passport; because of the travel restrictions from abroad. The petitioner therefore had
sought extension of time from this Court and that was also granted.
The petitioner now seeks further extension of time to appear before the jurisdictional court so as to surrender his passport on return to India. The
petitioner is therefore granted four months time to return to India and surrender his passport. In case, the restrictions regarding the travel are lifted
before that, he shall return to India and surrender the passport.