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Judgment
9 paragraphs · 83 words
Rajiv Shakdher, J
CM No.7770/2008
1.
Allowed subject to all just exceptions.
W.P.(C) 1865/2018
2.
The only grievance that the petitioner has that his appeal, which is pending before respondent no.1/Central Information Commission (CIC) has not
been disposed of for almost 10 months, now.
3.
In these circumstances, respondent no.1/CIC is directed to look into the matter and dispose of the petitioner’s appeal as expeditiously as
possible, though, not later than 10 weeks from today.
4.
The writ petition is disposed of accordingly.