Madhya Pradesh High Court
Central Bureau Of Investigation vs The Central Information Commissioner on 23 November, 2019
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-24077-2019
The High Court Of Madhya Pradesh
WP-24077-2019
(CENTRAL BUREAU OF INVESTIGATION Vs THE CENTRAL INFORMATION COMMISSIONER)
1
Jabalpur, Dated : 23-11-2019
Shri J.K.Jain, learned counsel for the petitioner.
Heard on admission and also on interim relief.
Learned counsel for the petitioner submits that by the impugned order
a direction has been issued to supply the entire case diary under Right To
Information Act. According to him, said documents are privileged documents
under Section 8 of the Right to Information Act, 2005.
Considering the aforesaid submissions, issue notice to the respondents
on payment of P.F within seven working days by both modes, returnable within four weeks, failing which the petition shall stand dismissed without further reference to the Court.
Till the next date of hearing, operation of the impugned order dated 23.09.2019 shall remain stayed.
C.C as per rules.
(VIJAY KUMAR SHUKLA) JUDGE anu Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 27/11/2019 11:03:09