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Secretary To Govt. Of U.P.,Home & ... vs Sri Deepak Gidwani, & Another
2017 Latest Caselaw 1498 ALL

Citation : 2017 Latest Caselaw 1498 ALL
Judgement Date : 31 May, 2017

Allahabad High Court
Secretary To Govt. Of U.P.,Home & ... vs Sri Deepak Gidwani, & Another on 31 May, 2017
Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 3068 of 2010
 

 
Petitioner :- Secretary To Govt. Of U.P.,Home & Confidential Deptt.& Ors
 
Respondent :- Sri Deepak Gidwani, & Another
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- Gaurav Mehrotra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. It has been urged on behalf of learned counsel for opposite parties that the petition has been filed for challenging the orders dated 31.07.2009 and 19.03.2010 passed by the State Information Commission in complaint case no. S-2-879/C/09 as well as order of appellate authority whereby direction were issued for providing the certain information on the ground that investigation is under process by Special Investigation Team (S.I.T) and, therefore, during the pendency of investigation, information can not be given. Now investigation has been completed and submitted its report to the higher authority on 22.03.2010.

2. Learned Standing counsel prays for and is granted two weeks time to seek instruction in the matter.

3. List this case in the second week of July, 2017.

Order Date :- 31.5.2017

Pachhere/-

 

 

 
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