Subhan Tours And Travel Services Vs Union Of India & Ors

Supreme Court Of India 26 Apr 2018 Writ Petition (C ) No(S). 931, 937, 950, 959, 975, 1033, 1039 Of 2016, 45, 151 Of 2017 (2018) 04 SC CK 0139
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C ) No(S). 931, 937, 950, 959, 975, 1033, 1039 Of 2016, 45, 151 Of 2017

Hon'ble Bench

J. Chelameswar, J; Sanjay Kishan Kaul, J

Advocates

Sulaiman Mohd. Khan, Ainul Ansari, Taiba Khan, Mohit Prasad, Chandra Bhushan Prasad, Rajat Bhardwaj, Kripa Shankar Prasad, Inamul Haq, Pardeep Jatav, Harshad V. Hameed, Dileep Poolakkot, Ashly Harshad, Sayid Marzook Bafaki, Pinky Anand, A.K. Panda, Bhuvan Mishra, Hemant Arya, Sumit Teterwal, Snidha Mehra, Amit Sharma, Sachin Sharma, Vinay K. Yadav, Sumit Goel, Anil Katiyar, Raj Bahadur Yadav, Mukesh Kumar Maroria, Priya Puri

Final Decision

Disposed Of

Judgement Text

Translate:

Category I,PTOs registered with MEA and facilitated Hajis at least for 7 Haj operations or more.

Category II,"PTOs registered with MEA and facilitiated Hajis for at least for 1 to 6 Haj operations and PTOs

which have facilitated at least 50 umrah pilgrims in a year for any five years.

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