Padam Chand Gupta vs Union Bank Of India on 30 June, 2022

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Central Information Commission

Padam Chand Gupta vs Union Bank Of India on 30 June, 2022

1. The issue under consideration arising out of the second appeal dated 25.05.2020 include non-receipt of the following information sought by the appellant through the RTI application dated 08.01.2020 and first appeal dated 15.02.2020:-

Consortium loan account: Indian Technomac Company Limited (Lead Bank- BOI).

The Branch of the Ban had sanctioned corporate loan under lead bank Bank of India of the one borrower account M/s Indian Technomac Company Limited (hereinafter refer as ITCOL) vide lead Bank apraisal Note ref no.

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NDLCB/RM/2012-13/1745 dated 05.12.2012 with consortium lending of 16 member banks:-

(i) Provide photocopies of this company Board Resolutions submitted by the company (ITCOL) for the company authorized signatories for the operation of this company account, give these only of submitted during the period from 01.11.2012 to 31.07.2013 along with the copies of signatories ID proof (under KYC compliances bank taken under PMLA, 2002).

(ii) Provide the copy of drawing power allocation letter to the member banks issued by lead Bank BOI based upon Stock Statement submitted by the ITCOL for period 31.05.2013 to 31.07.2013.

(iii) Provide the information about date when this borrower account was classified as defaulted account (NPA) in the book of the Bank. Share the copy of letter by which one member Bank i.e. DBS Bank, New Delhi advised the default in ITCOL account in their book (if any) along with copy letter of letter of credits devolvement in DBS Bank, New Delhi.

(iv) Provide information about what steps in brief that lead Bank taken for recovery of loan from this borrower account ITCOL i.e. suit filed (with list of last defaulted amount of each member banks at the time of suit filed for own & member banks behalf? Share the amount of recovery if any.

2. Succinctly facts of the case are that the appellant filed an application dated 08.01.2020 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Union Bank of India, New Delhi, seeking aforesaid information. The CPIO vide letter dated 04.02.2020 replied to the appellant. Aggrieved by the same, the appellant filed first appeal dated 15.02.2020. The First Appellate Authority (FAA) did not pass any order. Aggrieved by that, the appellant filed second appeal dated 25.05.2020 before the Commission which is under consideration.

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3. The appellant has filed the instant appeal dated 25.05.2020 inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated 04.02.2020 and the same is reproduced as under:-

"In this regard we have to inform you that the information sought by you is third party information and the same cannot be provided under RTI Act as no public interests warrant disclosure of such information."

The FAA did not pass any order.

5. Both the parties remained absent.

6. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observed that the appellant vide letter dated 18.06.2022 communicated the Registry of the Commission that he had received the desired information and was willing to withdraw his second appeal. Further, both the parties remained absent. That being so, there appears to be no public interest in further prolonging the matter. Accordingly, the appeal is dismissed as withdrawn.

Copy of the decision be provided free of cost to the parties.

Sd/-


                                                                             सुरेश चं ा)
                                                          (Suresh Chandra) (सु        ा
                                                                          सूचना आयु )
                                               Information Commissioner (सू
                                                                दनांक/Date: 28.06.2022
Authenticated true copy

R. Sitarama Murthy (आर. सीताराम मूत )
Dy. Registrar (उप पंजीयक)
011-26181927(०११-२६१८१९२७)



                                                                               Page 3 of 4
 Addresses of the parties:
The CPIO
Union Bank of India VI Floor,
Konnectus Tower, Unit 602A,
Tower II, Airport Metro
Express Line, Ajmeri Gate,
Opp. New Delhi Railway
Station, New Delhi-110001

The First Appellate Authority
Union Bank of India VI Floor,
Konnectus Tower, Unit 602A, Tower II,
Airport Metro Express Line,
Ajmeri Gate, Opp. New Delhi
RailwayStation, New Delhi-110001

Shri Padam Chand Gupta,




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