Central Information Commission
P Ponmurugesapandian vs Directorate General Of Foreign Trade on 8 June, 2023
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No: CIC/DGOFT/A/2022/140232
P Pomurugesapandian ......अपीलकता /Appellant
VERSUS
बनाम
CPIO,
Directorate General of Foreign Trade,
Export Cell (SCOMET), RTI Cell,
Udyog Bhawan, New Delhi-110011.
.... ितवादीगण /Respondent
Date of Hearing : 08/06/2023
Date of Decision : 08/06/2023
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 30/05/2022
CPIO replied on : 21/06/2022
First appeal filed on : 28/06/2022
First Appellate Authority order : NA
2nd Appeal/Complaint dated : 16/08/2022
Information sought:
The Appellant filed an RTI application dated 30.05.2022 seeking the following information:1
The CPIO furnished a reply to the appellant on 26.09.2022 stating as under:
Being dissatisfied, the appellant filed a First Appeal dated 28.06.2022. FAA's order, if any, is not available on record.
Feeling aggrieved and dissatisfied, the appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Not present.
Respondent: Not present.
The Appellant vide letter dated 08.10.2022 informed the Commission that he has received the requisite information from the CPIO on 26.09.2022 and is satisfied with the same. Therefore, the instant Appeal may be treated as withdrawn.
Decision:
Considering the above mentioned submissions of the Appellant, the Commission hereby closes the instant case.
Saroj Punhani (सरोज पुनहािन) हािन) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स%यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 2