Delhi High Court - Orders
Union Of India And Anr vs Subhash Chandra Agrawal on 19 January, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4288/2012
UNION OF INDIA AND ANR ..... Petitioners
Through: Mr. Ruchir Mishra, Mr. Sanjiv Kumar
Saxena, Mr. Mukesh Kumar Tiwari,
Ms. Poonam Shukla and Ms. Reba
Jena Mishra, Advocates for UOI.
(M:8368422800)
versus
SUBHASH CHANDRA AGRAWAL ..... Respondent
Through: Mr. Prashant Bhushan, Ms. Suroor
Mandar and Ms. Ria Yadav,
Advocates. (M:9811164068)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 19.01.2023
1. This hearing has been done through hybrid mode.
2. Submissions on behalf of the Petitioner have been addressed by Mr. Mishra, ld. Counsel. He placed on record the judgment passed by ld. Single Judge in W.P.(C) 8687/2011 titled 'Union of India v. Rajeev Ranjan Verma' to argue that this is the only decision which the CIC has relied upon to direct the disclosure of the information.
3. On behalf of the Respondent, Mr. Prashant Bhushan, ld. Counsel has made his submissions.
4. Considering that this is a writ petition is of the year 2012, list for conclusion of submissions on behalf of both the parties on 27th March, 2023 on top of board.
5. This is a part heard matter.
PRATHIBA M. SINGH, J.
JANUARY 19, 2023/MR/AM Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:20.01.2023 18:44:41