Prathiba M. Singh, J.:— This hearing has been done through hybrid mode (physical and virtual hearing).
2. The present petitions challenge the impugned order of the Central Information Commission by which information which was sought by the Petitioner has not been granted on the ground that the same would violate the privacy of Ms. Abhilasha Malhotra, who is the estranged wife of the Petitioner.
3. Considering the nature of the matter, Ms. Abhilasha Malhotra is impleaded as Respondent No. 4 in the matter. Let the amended memo of parties be filed within one week. Subject to the amended memo of parties being filed, issue notice to Respondent No. 4.
4. In the meantime, the information relating to the earlier two marriages, the criminal complaint filed as also the investigation report and other information sought by the Petitioner from the Delhi Police shall be placed on record before this Court in a sealed cover by Respondent Nos. 1 to 3.
5. Apart from placing the aforementioned information in a sealed cover before this Court, the Respondents shall file short written submissions on the question of law raised in the matter.
6. List all these matters for hearing on 13 May, 2021.