Central Information Commission
Mr.Krishan Gopal Garg vs Bank Of India on 14 May, 2012
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Decision No. CIC/SG/A/2012/000032/18901
Appeal No. CIC/SG/A/2012/000032
Relevant Facts emerging from the Appeal
Appellant : Mr. Krishna Gopal Garg
M/s Gopi Gramodyog Sansthan
373- C, Kirana Mandi
Gaziabad (U.P)
Respondent : Mr. K. L. Garg
PIO & Chief Manager Bank of India 59-60, G.T.Road Ghaziabad, ( U.P) RTI application filed on : 24/08/2011 PIO replied : not mention First Appeal : 23/09/2011 First Appellate Authority order : not mention Second Appeal received on : 29/03/2012 S.No Queries 1 Gopi Gramodyog Sansthan mortgaged its movable assets and landlord M/s Krishna Spico Ind Pvt Ltd took the guarantee of loan in the year 2000. Later in 2008, Bank recovered its Dues of the loan from the guarantor. On 26-11-2008 when the secretary of the applicant had gone to attend hearing in D.R.T Lucknow SA. No. 147/07, Authorised officer bank of India, broke open the locks and took possession of its tenancy premises and movable assets included spices, Crushing and grinding machines with motor and panel board, cleaning and grading machines with motor and panel board, one generator- 125KVa and one generator 25 KVa, electronic weighing machine, packing machine, furniture and fixtures, stationary, book of accounts, loose tools turmeric 900 kg , coriander 9000 kg, nutmeg 3060 kg, chat masala 6300 kg and gram masala 2700 kg.
At present, Bank has no outstanding against the sansthan. The applicant's sansthan seeks to know when it can come to take back its tenancy premises and moveable assets. Required certified copies of all the relevant and related papers in respect of the information sought.
PIO's reply:
Not mentioned.
Grounds for the First Appeal:
No reply from PIO within the stipulated time period.
Order of the FAA:
No reply from FAA.Page 1 of 2
Grounds for the Second Appeal:
No reply from PIO and FAA as well.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. K. L. Garg, PIO & Chief Manager;
The Respondent states that he had sent the information to the Appellant on 22/09/2011 stating that since the Appellant did not mention any address of the tendency premises it was not possible to provide the information.
Decision:
The Appeal is disposed.
The information available on the records appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 14 May 2012 (In any correspondence on this decision, mention the complete decision number.) (ss) Page 2 of 2