Delhi High Court - Orders
Ehtesham Qutubuddin Siddique vs Cpio, Ministry Of Home Affairs on 11 December, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10258/2020
EHTESHAM QUTUBUDDIN SIDDIQUE ..... Petitioner
Through: Mr.Arpit Bhargava & Mr.Abhinav
Dubey, Advs.
versus
CPIO, MINISTRY OF HOME AFFAIRS ..... Respondent
Through: Mr.Rahul Sharma, Senior Panel
Counsel for Central Government with
Mr.C.K. Bhatt, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.12.2020 This petition has been heard through video conferencing. CM APPL. 32489/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 10258/2020 The learned counsel for the petitioner submits that this Court vide its order dated 16.01.2019 passed in another petition filed by the petitioner, being W.P. (C) 9773/2018, titled EHTESHAM QUTUBUDDIN SIDDIQUE Vs CPIO, INTELLIGENCE BUREAU, has considered the effect of Section 24 of the Right to Information Act, 2005. The petitioner shall place the said order on record.
List on 13th January, 2021.
NAVIN CHAWLA, J DECEMBER 11, 2020/rv