Central Information Commission
Shri.Surendra C Gurav vs Canara Bank on 6 October, 2010
Central Information Commission
File No.CIC/SM/A/2010/000286
Right to Information Act2005Under Section (19)
Dated: 6 October 2010
Name of the Appellant : Shri Surendra C Gaurav 16, Gundecha Chambers, Nagindas Master Road, Fort, Mumbai.
Name of the Public Authority : CPIO, Canara Bank, Circle Office, Mumbai, Maker Tower - E, 14th Floor, Cuffe Parade, Mumbai - 400 005.
The Appellant was present along with Shri Thakkar. On behalf of the Respondent, Shri V.P. Desai was present.
2. We heard this case through videoconferencing. Both the parties were present during the hearing. We heard their submissions.
3. The Appellant had sought several details about the settlement of the loan case of one JIK Industries Ltd. The CPIO had denied the information by claiming exemption under Section 8(1) (d) and (j) of the Right to Information (RTI) Act. The Appellate Authority had also endorsed this decision. During the hearing, the Appellant drew our attention to our order dated 31 August 2010 in the case CIC/SM/A/2010/000013 in which in an identical matter, we had directed the CPIO to allow inspection of the relevant records. After hearing the parties, we think that the present Appellant should also be allowed to inspect CIC/SM/A/2010/000286 the records not only because he is an independent director of the said company but also because the settlement is now over and the records of the case are no longer commercially confidential.
4. Therefore, we direct the CPIO to allow the Appellant to inspect the entire record relating to both the settlement of this particular loan case and the case before the BIFR and AIFR on a mutually convenient date within 15 working days from the receipt of this order and to provide him the photocopies of the records identified by him during inspection.
5. The case is disposed of accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2010/000286