Central Information Commission
Mramit Kumar vs Department Of Revenue on 20 May, 2016
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/SB/A/2015/000473/MP
Appellant : Shri Amit Kumar, Ghaziabad
Public Authority : Debt Recovery Tribunal-II, New Delhi
Date of Hearing : May 2, 2016
Date of Decision : May 20, 2016
Present:
Appellant : Not present.
Respondent : Ms Archana Sehgal, SO - at CIC
ORDER
1. Vide his RTI application dated 22.7.2015, Shri Amit Kumar sought the complete detail of case no. SA35/08 in Modipon Ltd, Modinagar vs Punjab National Bank and the details of the onetime settlement, etc. through 4 points
2. The CPIO intimated that such information is provided under rule 17 of DRT (Procedures) Rules, 1993 and cannot be provided under RTI Act. The FAA also upheld the decisions of the CPIO. Dissatisfied, the appellant came in appellant before the Commission.
3. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondent stated that they cannot provide the DRT information without following the procedure under DRT Rules and they had duly intimated this position to the appellant. They had also allowed the appellant to come and inspect the record. The appellant had come for inspection but he had not asked for any documents.
4. In view of the foregoing, the Commission does not find any reason to intervene in the matter. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy Secretary & Dy Registrar Tele No. 011-26105027 Copy to :
The Central Public Information Officer The First Appellate Authority Debt Recovery Tribunal-II Debt Recovery Tribunal-II 4th Floor, Jeevan Tara Building 4th Floor, Jeevan Tara Building Parliament Street, New Delhi-110001 Parliament Street, New Delhi-110001 Shri Amit Kumar H. No. 177, Gali No. 3 Devnagar, Sonda Road Modinagar, Ghaziabad-201204