Delhi High Court - Orders
Cpio Hindustan Petroleum Corporation ... vs Information Commissioner Central ... on 6 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14177/2022
CPIO HINDUSTAN PETROLEUM CORPORATION LTD
..... Petitioner
Through: Ms. Priyanka Das, Ms. Manasi
Kumari, Advs.
versus
INFORMATION COMMISSIONER CENTRAL INFORMATION
COMMISSION AND ANR ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 06.10.2022 CM APPL. 43343/2022(for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of. W.P.(C) 14177/2022 & CM APPL. 43342/2022(Stay) Notice.
Although the respondents are stated to have been placed on advance notice, none has appeared on their behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service on the said respondents through all permissible modes including via approved courier service.
Prima facie, the Court finds merit in the contention of learned counsel for the petitioner who submits that once the applicant had been duly informed of the penal provisions which stand incorporated in the Conduct Signature Not Verified Digitally Signed By:NEHA Signing Date:06.10.2022 18:36:01 Discipline and Appeal Rule ["CDA Rules"], there was no further obligation placed upon the Central Public Information Officer [CPIO]. Matter requires consideration.
Till the next date of listing, there shall be stay of the impugned order dated 15 September 2022.
List again on 24.03.2023.
YASHWANT VARMA, J.
OCTOBER 6, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:06.10.2022 18:36:01