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Central Information Commission

Karthikeyan A. vs Securities And Exchange Board Of India ... on 3 November, 2025

                                      के ीय सूचना आयोग
                              Central Information Commission
                                   बाबा गं गनाथ माग,मुिनरका
                               Baba Gangnath Marg, Munirka
                                 नई िद   ी, New Delhi - 110067
ि तीय अपील सं        ा / Second Appeal No. CIC/SEBIH/A/2024/635340

 Karthikeyan A.                                                  ... अपीलकता/Appellant

                                         VERSUS
                                          बनाम
 CPIO:
 Securities And Exchange Board of India,
 Mumbai                                                      ... ितवादीगण/Respondent

Relevant dates emerging from the appeal:

 RTI : 23.06.2024                FA      : 01.07.2024            SA     : 15.08.2024

 CPIO : 01.07.2024               FAO : 29.07.2024                Hearing : 30.10.2025


Date of Decision: 31.10.2025
                                         CORAM:
                                   Hon'ble Commissioner
                                 _ANANDI RAMALINGAM
                                        ORDER

1. The Appellant filed an RTI application dated 23.06.2024 seeking information on the following points:

1) "Provide the information that whether The Supreme Court of India given any guidelines to SEBI's PACL Committee that not to proceed for refund of money to the Customers who have submitted the original bond to the PACL Office

2) Provide the information that whether The Supreme Court of India given any guidelines to SEBI's PACL Committee that not to proceed for refund of money to those Customers who have the Acknowledgement.

3) Provide the exact timeline or time by when the Document upload option will be available to the Customers those who are holding the Acknowledgement

4) Provide the exact timeline or time by when the Document upload option will be available to the Customers those who were submitted the Original Bond in PACL Office.

5) Provide the information like whether the Customers are getting only the refund of the Paid amount or it is paid with both the paid amount and the interest of the Paid amount. If paid with the interest, please share the Interest Percentage and the calculation procedure for it."

2. The CPIO replied vide letter dated 01.07.2024 and the same is reproduced as under:-

"Reply to Queries (1-5): The information sought is not available with SEBI.

Further, the Justice Lodha Committee having been constituted by an order dated 02/02/2016 of the Hon'ble Supreme Court of India is not a Public Authority within the meaning under Section 2 (h) of the RTI Act, 2005 and hence would not fall within the purview of the said Act.

However, contact details of the committee is available on SEBI website at the below given link:

https://www.sebi.gov.in/documents/Justice(Retd.)R.M.Lodha_Committee_in_th e_ matter_of_PACL_Limited_nov2023.pdf Further, the details of PACL Matters - Public Notices, Press Releases, Status Report, and FAQS etc. are available on SEBI website at www.sebi.gov.in/PACL.html With regard to PACL refund, you may refer to the following links:- https://www.sebi.gov.in/documents/Public_Notice_Status_of_payment_to_inves tors_of_PACL_Ltd.feb2024.pdf & Page 2 of 4 https://www.sebi.gov.in/documents/Public_Notice_Facility_for_inv_of_PACL_ Ltd_staus_of_deficiency_in_claim_Eng.pdf "

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 01.07.2024. The FAA vide order dated 29.07.2024 upheld the reply given by the CPIO.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 15.08.2024.

5. The Appellant remained absent during the hearing and on behalf of the Respondent, Pranjal S Jayaswal, GM & Rep. of CPIO attended the hearing through video conference.

6. The Respondent reiterated the reply provided to the Appellant.

7. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act leaving for no scope of intervention at this stage.

8. The Appeal is dismissed accordingly.

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

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 31.10.2025 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:

1. The Central Public Information Officer, Securities And Exchange Board of India, CPIO, RTI Cell, Sebi Bhawan, Plot No.C4-A, "G" Block, Bandra-Kurla Complex, Bandra-East, Mumbai-400051

2. Karthikeyan A. Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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