Bombay High Court
Rafique Dawood Kara Memon Popatiya vs Public Information Officer, Lok Sabha ... on 18 November, 2019
Author: Milind N. Jadhav
Bench: Ravi K. Deshpande, Milind N. Jadhav
wp2085.19.odt 1/
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2085 OF 2019
(Rafique Dawood Kara Memon Popatiya vrs. Public Information Officer,
Lok Sabha Secretariate and another)
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri A.B.Mirza, Advocate for Petitioner
Shri U.M.Aurangabadkar, ASGI for Respondent Nos. 1 and 2
CORAM: R.K. DESHPANDE AND
MILIND N. JADHAV, JJ.
DATE: 18th NOVEMBER, 2019.
There is a statutory appeal available before the Central Information Commission against failure to supply the information asked for either by the Information Officer or by the Appellate Authority. We, therefore, do not find any reason to entertain this petition.
The writ petition is dismised.
JUDGE JUDGE
Rvjalit
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