Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Dr. Subramanian Swamy vs Union Of India & Ors on 9 October, 2023

Author: Subramonium Prasad

Bench: Subramonium Prasad

                                    $~109
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 13271/2023
                                                DR. SUBRAMANIAN SWAMY
                                                                                                                                       ..... Petitioner
                                                                                      Through:                 Petitioner in - person with Mr. Satya
                                                                                                               Sabharwal, Mr. Vishesh Kanodia and
                                                                                                               Mr. Vaidushya Parth, Advs.

                                                                                      versus

                                                UNION OF INDIA & ORS.
                                                                                                                                     ..... Respondent
                                                                                      Through:                 Mr. Apoorv Kurup, CGSC with Mr.
                                                                                                               Akhil Hasija, Advs. for R-1/UoI.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                         ORDER

% 09.10.2023 CM APPL. 52407/2023 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 13271/2023

1. The instant writ petition has been filed with the following prayers:

"a) Pass a Writ, Order, or direction, more particularly in the nature of a Writ of Mandamus, directing the CIC to dispose of the Petitioner's RTI Second Appeal dated 14.03.2023 registered vide File No. CIC/DODEF/A/2023/112078, with the CIC, as expeditiously as possible, or within 30 days;
b) Or in the alternate, pass a Writ, Order, or direction, directing the Respondents, to give an effective response This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2023 at 01:42:17 to the Petitioner's RTI Application, dated 10th November 2022, answering all the queries therein;

c) Pass any other orders in the interests of justice, equity and good conscience as this Hon'ble court deems fit and just."

2. It is stated that the CIC is not disposing of the appeal filed by the Petitioner.

3. Issue notice.

4. Mr. Apoorv Kurup, learned CGSC, accepts notice on behalf of Respondent No.1/UoI.

5. On payment of process fee, let notice be issued to the remaining Respondents through all permissible modes, including Dasti.

6. List on 08.01.2024.

SUBRAMONIUM PRASAD, J OCTOBER 9, 2023 S. Zakir This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2023 at 01:42:17