Central Information Commission
Mr.Ramzan Khan Gori vs State Bank Of India on 10 September, 2010
CENTRAL INFORMATION COMMISSION
.....
F.No.CIC/SM/A/2009/001456AT
Dated, the 10 September, 2010.
th
Appellant : Shri Ramzan Khan Gori
Respondent : State Bank of India, Mumbai
s This matter came up for hearing on 08.09.2010 pursuant to Commission's notice dated 30.07.2010. Appellant was absent, while the respondents were represented by Shri A.K. Pai, AGM and Ms.Lakshmy Iyer, Deputy Manager and Nodal Officer, RTI Cell.
2. I find that appellant's RTIrequest dated 20.03.2009 regarding documents filed by a thirdparty, Mohd. Zakir Ghanchi in the process of opening his bank account, has been rightly denied by the respondents because it was a personal information of that thirdparty, which was barred from disclosure under Section 8(1)(j) of the RTI Act. Such information was barred from disclosure also under Section 8(1)(d) of the Act being of commercial confidence to the respondents.
3. No disclosure can be authorized.
4. Appeal fails. Closed.
5. Copy of this direction be sent to the parties.
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