Central Information Commission
Shri Charanjit Singh vs Life Insurance Corporation Of India on 15 September, 2008
CENTRAL INFORMATION COMMISSION
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F.No.CIC/AT/A/2008/00382
Dated, the 15th September, 2008.
Appellant : Shri Charanjit Singh
Respondents : Life Insurance Corporation of India
This matter was heard on 10.09.2008 in the presence of the appellant and Shri P.K. Vijay, CPIO and Manager (CRM) representing the respondents.
2. On perusal of the records and after listening to the submissions of the parties, it is noted that through their communications dated 28.08.2007 and 15.03.2008, respondents had provided all information to the appellant as comprised in the appellant's RTI-application dated 30.06.2007. Therefore, this appeal is infructuous.
3. Commission did not notice in this matter any delay or withholding of information which could be said to be without reasonable cause. Appellant should be pleased that the respondents have diligently provided to him all information as requested by him.
4. In view of the above, the appeal is closed.
5. Copy of this decision be sent to the parties.
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( A.N. TIWARI ) INFORMATION COMMISSIONER Authenticated by -
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( D.C. SINGH ) Under Secretary & Asst. Registrar Page 1 of 1