- (1.) Leave granted. 1. This appeal has been filed by the Union of India aggrieved by the order dated 17.08.2015 passed by the High Court of Delhi in LPA NO.471/2015.
(2.) None appears on behalf of the respondent though served.
(3.) The appellant-Union of India and others have questioned the legality of the order passed by the High Court dismissing the LPA filed by the appellants holding that no prejudice was to be caused to the appellants in case the document Nos.1, 3 and 4 are supplied after redacting all the information which may disclose the identity of the informant. Document Nos. 2 and 5 have already been supplied.;