Mohd. Hakim vs The Oriental Insurance Co. Ltd. on 25 November, 2020

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Central Information Commission

Mohd. Hakim vs The Oriental Insurance Co. Ltd. on 25 November, 2020

Bench: Neeraj Kumar Gupta

                             के   य सूचना आयोग
                    Central Information Commission
                        बाबा गंगनाथ माग,मु नरका
                     Baba Gangnath Marg, Munirka
                     नई द ल , New Delhi - 110067

  वतीय अपील सं#या / Second Appeal No. CIC/OICOL/A/2019/110630

Mohd. Hakim                                           ...अपीलकता/Appellant

                                    VERSUS
                                     बनाम


The CPIO, The Oriental Insurance                          ...$ तवाद /Respondent
Company Limited, Parimohini,
Rajandra Path, Kadam Kuan, PO-
Kadam Kuan, District Patna.
Relevant dates emerging from the appeal:

RTI : 12.09.2018            FA    : 03.11.2018          SA: 08.03.2019

CPIO : 22.10.2018           FAO : Not on record         Hearing: 13.11.2020

                                   ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO) The Oriental Insurance Company Limited, Parimohini, Rajandra Path, Kadam Kuan, PO-Kadam Kuan, District Patna. The appellant seeking information regarding MACT claim viz. reason for delayed payment and to whom the claim payment was made, etc.

2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 03.11.2018 requesting that the information should be provided to him. The response of FAA is not on record. He filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that Page 1 of 3 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 was represented through his representative Shri Mohd. Nishad who attended the hearing through audio-call. The respondent, Shri Niraj Kumar, CPIO attended the hearing through audio-call.

4. The respondent submitted their written submissions dated 10.11.2020 and the same has been taken on record.

5. The representative of the appellant submitted that requisite information has now been received from the respondent. Therefore, the appellant does not want to pursue this second appeal further.

Decision:

6. In view of the above, the matter is dismissed as "withdrawn".

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

Neeraj Kumar Gupta (नीरज कुमार गु ता) Information Commissioner (सूचना आयु त) दनांक / Date 13.11.2020 Authenticated true copy (अ%भ$मा'णत स)या पत $ त) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. The CPIO, The Oriental Insurance Company Limited, Nodal CPIO, RTI Cell, Parimohini, Rajandra Path, Kadam Kuan, PO-Kadam Kuan, District Patna-800003.

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2. Mohd. Hakim, Page 3 of 3

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