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Judgment
It was submitted on behalf of the Petitioners in T.P.No.44 and 46 of 2021 by producing a copy of information relating to complaint status before the CIC that they need further time for acquiring information sought from the Dept. of Telecommunication, regarding which their appeal has been admitted and appeal number has also been allotted. A similar prayer is made on behalf of the Petitioner in T.P.No.45 of 2021 for grant of time to acquire certain documents under RTI Act. The prayer is vehemently opposed by Mr. Dhruv Tamta, learned counsel, appearing on behalf of the Union of India.
Since it is submitted that the documents sought for relates to the lis pending before this Hon'ble Tribunal, as prayed, let the matter be listed for directions on 5th April, 2023.