IN THE HIGH COURT OF DELHI AT NEW DELHI
  #58
  W. P. (C) 3530/2011
  
  THE REGISTRAR, SUPREME COURT OF INDIA ..... Petitioner
  Through: Mr. Amarjit Singh Chandhiok, ASG with Ms. Maneesha Dhir with Mr. Ritesh
  Kumar, Mr. K. P. S. Kohli, Ms. Simranjeet Singh, Mr. Piyush Sanghi and Mr.
  Yashwardhan, Advocates.
  
  
versus
  
  RS MISRA AND ORS .....
  Respondents
  
  CORAM: JUSTICE S. MURALIDHAR
  
   O R D E R
   23.05.2011
  
  CM APPL No. 7380 of 2011 (for exemption)
  1. Exemption allowed subject to all just exceptions.
  2. The application is disposed of.
  
  W. P. (C) 3530/2011 and CM APPL No. 7379/2011 (for stay)
  
  3. An important question that arises in the present writ petition is whether an
  application seeking information relating to court proceedings can be processed
  under the Right to Information Act, 2005 notwithstanding that there exist rules
  of procedure of the court concerning the disclosure of such information to the
  applicant.
  
  4. Issue notice to Respondent No. 1, returnable on 24th August 2011. Dasti in
  addition. Respondents 2 and 3 are formal parties and no notice need to be issued
  to them.
  
  5. Till the next date of hearing, there shall be a stay of the impugned order
  of the Central Information Commission (?CIC?). The CIC will also not proceed
  
  
  with petitions involving similar questions till a decision is rendered in the
  present writ petition.
  
  6. Order dasti.
  
  
  S. MURALIDHAR, J
  MAY 23, 2011
  akg
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