Central Information Commission
Rakesh Chander Gupta vs Iocl, Punjab on 4 September, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/MA/Misc./2009/0595/LS/
Rakesh Chander Gupta Vs IOCL, Punjab
Dated: 4/09/2009.
This is in continuation of the Commission's Interim Decision dated 17/8/2009.
2. Heard on 4/9/2009. Appellant present. IOCL is represented by Shri. RK Sharma, DGM. Parties were heard.
DECISION
3. Regardless of the objections filed by the third party, the Appellant may be allowed to take inspection of the ITR and related documents, if any, filed by Shri Vivek Bajaj in the presence of a senior officer of IOC and provided a copy of the ITR, if so requested.
4. The matter is closed at the Commission's end.
Sd/-
(M.L. Sharma) 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.
(K.L. Das) Assistant Registrar Address of parties :-
1. Shri Rajesh Sharma DGM (LPG)-cum-PIO Indian Oil Corporation Limited, Indian Oil Bhawan, Plot No. 3-A, Madhya Marg, Sector 19-A, Chandigarh-160019
2. Shri Rakesh Chander Gupta Vidya Bhawan, New Model Town, Phagwara-144401