Delhi State Cooperative Bank vs Central Information Commission And Ors on 18 January, 2022

[Cites 1, Cited by 0]

Delhi High Court - Orders

Delhi State Cooperative Bank vs Central Information Commission And Ors on 18 January, 2022

Bench: V. Kameswar Rao

                           $~17
                           *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +    W.P.(C) 14917/2021, CM Nos. 47116/2021 & 47117/2021
                                DELHI STATE COOPERATIVE BANK
                                                                                    ..... Petitioner
                                                 Through: Mr. Rakesh Munjal, Sr. Adv. with
                                                            Mr. Rajesh Srivastava, Adv.

                                                    versus

                                 CENTRAL INFORMATION COMMISSION AND ORS
                                                                           ..... Respondent
                                              Through: Mr. Sameer Vashisht, ASC (Civil),
                                                       GNCTD with Ms. Sanjana Nangia,
                                                       Adv. for R-2
                                                       Mr. Nitesh Mehra, Adv. for R-3

                                 CORAM:
                                 HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                         ORDER

% 18.01.2022 This matter is being heard through Video-Conferencing.

CM No. 47117/2021

Allowed, subject to just exceptions.

Application disposed of.

W.P.(C) 14917/2021 & CM Nos. 47116/2021 Mr. Rakesh Munjal, learned Senior Counsel appearing for petitioner would submit that without making the Bank a party nor seeking any information from the Bank and by making the Registrar of Co-operative Societies direction has been given by the CIC to give information as sought for by the respondent No.3.

The submission of Mr. Munjal is by an indirect method, the bank has Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:19.01.2022 18:56:00 been covered under the provisions of RTI Act. According to Mr. Munjal, there is already a declaration by the CIC that the petitioner Bank is not a public authority within the provisions of RTI Act.

Notice as of now be issued to respondent Nos.2 and 3. Mr. Sameer Vashisht, Advocate, accepts notice for respondent No.2. Mr. Nitesh Mehra, Advocate, accepts notice for respondent No.3. Let counter affidavits be filed within six weeks. Rejoinders be filed within four weeks thereafter.

List on August 03, 2022.

There shall be stay on the order dated October 22, 2021 passed by CIC and also on the order dated December 02, 2021, till the next date of hearing.

V. KAMESWAR RAO, J JANUARY 18, 2022/ds Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:19.01.2022 18:56:00

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders