Central Information Commission
R. K. Jain vs Custom Excise & Service Tax Appellate ... on 26 May, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/CESAT/A/2018/162550
Shri R K Jain ... अपीलकता/Appellant
VERSUS
बनाम
The CPIO, O/o the Customs ... ितवादी /Respondent
Excise & Service Tax Appellate
Tribunal, West Block, No. 2, R K
Puram, New Delhi.
Relevant dates emerging from the appeal:
RTI : 09.05.2016 FA : 13.06.2016 SA : 16.10.2018
CPIO : 25.05.2016 &
FAO : 17.05.2018 Hearing : 14.05.2020
07.06.2016
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o the Customs Excise & Service Tax Appellate Tribunal, West Block, No. 2, R K Puram, New Delhi seeking information on three points, including, inter-alia: (i) provide copies of the Minutes of Meeting of the CESTAT Members held from 1-1-1999 till the date of providing the information; (ii) provide copies of the office orders / orders, instructions & directions, public notices and circulars other than judicial orders, issued by the Hon'ble President, Vice President, HODs, Registrars of CESTAT, Page 1 of 3 for the following periods: 01.01.1999 to 31-12-2001, 1-1-2009 till the date of providing the information, etc.
2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 13.06.2016 requesting that the information should be provided to him. The first appellate authority was ordered on 17.05.2018 and disposed of his first appeal. He filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been provided to him and requested the Commission to direct the respondent to provide complete and correct information.
Hearing:
3. The appellant attended the hearing through video-call. The respondent, Shri Rajendra Prasad, CPIO attended the hearing through video-call.
4. The appellant submitted that he wishes to withdraw this present second appeal and does not want to pursue further.
Decision:
5. In view of the above, the matter is dismissed as "withdrawn".
6. Copy of the decision be provided free of cost to the parties.
Neeraj Kumar Gupta (नीरज कुमार गु ा) Information Commissioner (सूचना आयु ) िदनां क / Date:-14.05.2020 Authenticated true copy (अिभ मािणत स#ािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:
1. The CPIO, O/o the Customs Excise & Service Tax Appellate Tribunal, West Block, No. 2, R K Puram, New Delhi.
2. Shri R K Jain, Page 3 of 3