ANJUM ARA Vs. PREM SINGH TANGANIA

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, the petitioner has, inter alia, prayed for the following reliefs:-?

(2.) Brief facts necessary for adjudication of the present petition are as under:

(3.) Respondent No.1 had filed an appeal under Section 19(1) of the RTI Act, which was pending adjudication before the petitioner. Respondent had been directed to appear for hearing on 6.5.2016 at 11:00 a.m.