Central Information Commission
R K Jain vs Custom Excise & Service Tax Appellate ... on 23 April, 2018
CENTRAL INFORMATION COMMISSION
Room No. 305, 3rd Floor, CIC Bhavan, Baba Gangnath Marg, Munirka,
New Delhi-110067, website:cic.gov.in
Appeal No.:-CIC/CESAT/A/2017/125303-BJ
Appellant : Mr. R.K. Jain,
Respondent : 1. CPIO & Assistant Registrar,
CESTAT, E.R. Branch, 169, A.J.C. Bose Road,
Bamboo Vill, 7th Floor, Kolkata - 700014
2. CPIO,
Customs Excise & Service Tax Appellate
Tribunal, Regional Bench, 1st- 3rd Floor,
SCO 147-148, Sector 17-C,
Chandigarh- 160017
Date of Hearing : 19.04.2018
Date of Decision : 23.04.2018
Date of RTI application 29.07.2011
CPIO's response Nil
Date of the First Appeal 13.07.2013
First Appellate Authority's response 06.08.2013
Date of diarised receipt of Appeal by the Commission 18.04.2017
ORDER
FACTS:
The Appellant vide his RTI application sought information on 05 points regarding the database details of the action taken on the Parliamentary (Rajya Sabha) question no. 2014 answered on 16.03.2011, details of subject wise groups according to which pending appeal had been grouped, copies of cause list prepared subject wise for the period June 2011 as per answer in clause (e) of the reply and issues related thereto.
The CPIO vide its letter dated NIL provided a detailed response to the Appellant. Dissatisfied with the response, the Appellant approached the FAA. The FAA vide its order dated 06.08.2013 directed the CPIO to get the file from the Registrar (file from which PQ was replied) and allow the inspection to the Appellant.
HEARING:
Facts emerging during the hearing: The following were present:
Appellant: Mr. R. K. Jain;
Respondent: ......................Page 1 of 2
The Complainant vide his written submission dated 16.04.2018 informed the Commission that due to afflux of time, he does not wish to press the matter further and that the same could be disposed off as not pressed.
The Respondent vide his written submission dated 06.04.2018 while replying to the Second Appeal filed by the Appellant submitted his Para wise response/objection and prayed to dismiss the Appeal.
DECISION Keeping in view the facts of the case and the submissions of the Appellant not to press this matter further, no further action is required. The Appeal stands disposed accordingly.
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 2 of 2