POOJA V. SHAH Vs. BANK OF INDIA

JUDGEMENT

(1.) W.P.(C) 2398/2021 has been filed with the following prayers:

(2.) W.P.(C) 12912/2021 has been filed with the following prayers:

(3.) The short question which arises for consideration in both the Writ Petitions is regarding the interpretation of Sec. 20 of the Right to Information Act, 2005 (hereinafter referred to as 'the RTI Act').