Central Information Commission
Mr.M S Venkatesh vs Bharat Petroleum Corporation Limited ... on 6 December, 2012
CENTRAL INFORMATION COMMISSION Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No. CIC/LS/A/2012/002599 (M.S. Venkatesh vs. BPCL) Dated 6.12.2012 This is in continuation of this Commission's proceedings dated 31.10.2012. As scheduled, the matter is heard today dated 6.12.2012. Appellant present. BPCL is represented by Shri R. H. Furtado, Sr. Manager and Ms. Usha Popat, Manager.
2. The officers of BPCL submit a written representation alongwith copies of certain documents requested for by the appellant. The said document is handed over to the appellant 'dasti'. After perusing the said document, the appellant submits that this compilation does not contain a copy of the dealership agreement regarding SKO/ LDO. Shri Furtado submits that he has tried hard to trace out this document but to no avail, the matter being too old. The appellant, however, insists for a copy of this document for legal purposes.
3. In the premises, Shri Furtado is hereby directed to make fresh efforts to trace out the above document and provide a copy thereof to the appellant. However, if the said document is not traced out, this may communicated in writing to the appellant in 05 weeks time.
Sd/-
(M.L. Sharma) Central 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) Dy. Registrar Address of parties
1. The CPIO BPCL, Bharat Bhawan, 4 &6, Currinbhoy Road, Mumbai - 400001
2. Shri M S Venkatesh C/o M/s M. S. Srinivasamurthyu & Sons, 1142, Ashok Nagar, Mandya, Karnataka - 571 401