IPCL EMPLOYEES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed by the Union- IPCL Employees Association. Main prayer of the petitioners is for supplying of Shareholders' Agreement entered into between the Government of India and the Strategic Partner Reliance Petroinvestment Limited. In paragraph 19(A), the prayer has been worded in following manner :

(2.) THOUGH there are other prayers incidental to the said main prayer, the entire focus of the petitioners is on obtaining copy of the said document.

(3.) LEARNED counsel for respondent no.2, however, submitted that disinvestment took place long back. Such documents could be claimed by the petitioners even under the Right to Information Act now. No useful purpose would be served in giving any directions as prayed for by the petitioners.