Delhi High Court - Orders
Central Vigilance Commission vs Manisha Singh on 31 May, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~11 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5596/2021 & CM APPL. 17444/2021
CENTRAL VIGILANCE COMMISSION ..... Petitioner
Through Ms. Tatini Basu, Adv.
versus
MANISHA SINGH ..... Respondent
Through Ms. Parajita Jamwal, Adv.
+ W.P.(C) 5600/2021 & CM APPL. 17451/2021
CENTRAL VIGILANCE COMMISSION ..... Petitioner
Through Ms. Tatini Basu, Adv.
versus
O. ABDUL HAMEED ..... Respondent
Through Ms. Parajita Jamwal, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 31.05.2021 CM APPL. 17445/2021 & CM APPL. 17452/2021
1. Exemptions allowed, subject to all just exceptions.
2. The applications stand disposed of.
W.P.(C) 5596/2021 & W.P.(C) 5600/2021
3. The present petitions seek to assail the order dated 11.01.2021 passed by the Chief Information Commission, whereunder the petitioner has been directed to provide information to the respondents about the action taken by Signature Not Verified Digitally Signed By:AWANISH CHANDRA MISHRA Signing Date:01.06.2021 19:32:14 the Central Vigilance Commission on their pending complaints filed under the Public Interest Disclosure and Protection of Informers Resolution.
4. After some arguments, learned counsel for the petitioner seeks leave to place on record certain orders passed by Coordinate Benches, in support of her stand that the present petition would be maintainable.
5. At request, list on 03.08.2021.
REKHA PALLI, J MAY 31, 2021 kk Signature Not Verified Digitally Signed By:AWANISH CHANDRA MISHRA Signing Date:01.06.2021 19:32:14