Central Information Commission
Mrsudhir R Ghedia vs Dena Bank on 24 June, 2016
Central Information Commission, New Delhi
File No. CIC/SH/A/2015/000878
Right to Information Act2005Under Section (19)
Date of hearing : 24th June 2016
Date of decision : 24th June 2016
Name of the Appellant : Sh. Sudhir R. Ghedia,
159, Dr. Mahimtura Marg, S.V.P. Road,
III, Kumbarwada, Mumbai4
Name of the Public : Central Public Information Officer,
Authority/Respondent Dena Bank,
Mumbai Suburban Zonal Office, Sharda, Opp. NMIMS, JVPD Scheme, Vile Parle (West), Mumbai 400056 Information Commissioner : Shri Sharat Sabharwal This matter concerns three RTI applications dated 18.3.2014 and 22.10.2014 (two applications) filed by the Appellant, seeking information concerning a DD made in favour of MHADA. Not satisfied with the reply given by the Respondents, he approached the CIC in an appeal which was received by the Commission on 2.3.2015.
2. The Commission has received a letter from the Appellant on 20.6.2016, stating that the matter has already been settled. Accordingly the appeal is dismissed as withdrawn.
3. Copies of this order be given free of cost to the parties.
Sd/ CIC/SH/A/2015/000878 (Sharat Sabharwal) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2015/000878