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Delhi HC Upholds CIC Order Denying Information to Husband About Complaints Filed by Estranged Wife - (31 Aug 2021)

RIGHT TO INFORMATION

Delhi High Court has upheld an order passed by Central Information Commission denying information to a husband about complaints lodged by his estranged wife against her two previous husbands and their family members under the Right to Information Act, 2005.

Tags : DELHI HIGH COURT   INFORMATION TO HUSBAND ABOUT COMPLAINTS FILED BY ESTRANGED WIFE  

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