delhi high court
Case BriefsHigh Courts

The present case is a classic example of frivolous and vexatious litigation, where this Court encounters incoherent and confusing stories in the name of facts and absurd reliefs. Filing such cases as the present one is doubtlessly not only frivolous and vexatious, but annoying and such a litigant must be subject to some kind of sanction.

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): The Commission recently dealt with an appeal seeking information regarding ‘Mann ki Baat’ program which was further disposed