Central Information Commission
Shri D.C. Das And Shri Golap Gogoi vs National Insurance Company Limited on 28 May, 2009
CENTRAL INFORMATION COMMISSION
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F.No. CIC/AT/A/2009/000079
Dated, the 28th May, 2009
Appellants : Shri D.C. Das and Shri Golap Gogoi
Respondents : National Insurance Company Limited
This matter was heard on 14.05.2009 pursuant to Commission's notice dated 28.04.2009. Appellants were absent, while respondents were present through APIO.
2. From perusal of records, it is noticed that the appellants did not remit the application-fee along with their RTI-application dated 29.07.2008 as it was their belief that no fee was required to be paid for inspecting the record.
3. Respondent stated during the hearing that the present petition should not be allowed as the statutory requirement i.e. application-fee for the present petition had not been fulfilled by the appellant. Respondent accordingly requested to disallow the present petition.
4. Respondents' contention is upheld. Appeal rejected.
5. Copy of this decision be sent to the parties.
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