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Delhi HC Stays Order Requiring TRAI to Furnish Alleged Phone Tapping Information - (11 Aug 2021)

RIGHT TO INFORMATION

Delhi High Court has stayed an order of the Central information Commission (CIC), requiring the Telecom Authority of India (TRAI) to collect and furnish information about alleged tapping of an Advocate's phone, in terms of the Right to Information Act, 2005.

Tags : DELHI HIGH COURT   ALLEGED PHONE TAPPING INFORMATION  

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