Ashok Kumar Parwani vs State Bank Of India on 21 January, 2022

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Central Information Commission

Ashok Kumar Parwani vs State Bank Of India on 21 January, 2022

Bench: Neeraj Kumar Gupta

                            के    ीय सूचना आयोग
                      Central Information Commission
                         बाबा गंगनाथ माग,मुिनरका
                       Baba Gangnath Marg, Munirka
                       नई द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/SBIND/A/2019/142202

Mr. Ashok Kumar Parwani                                   ... अपीलकता/Appellant
                                    VERSUS
                                     बनाम
CPIO                                                       ... ितवादी/Respondent
State Bank of India
Ranjhi Karondi Gram
Gandhi Vyayam Shala
Jabalpur, Madhya Pradesh-482005
Relevant dates emerging from the appeal:-

RTI : 18-04-2019             FA     : 25-05-2019         SA       : 31-08-2019

CPIO : Not on Record         FAO : Not on Record         Hearing: 17-01-2022

                                   ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO) State Bank of India, Jabalpur, Madhya Pradesh. The appellant seeking information is as under:-

"1. Kindly furnish the information that is any rule or order issued by you for not deposit cash in A/c. below 40,000/- if yes, kindly provide copy of order.

2. Kindly furnish the information that any order issued by local offices SBI HQ Bhopal or SBI regional office Vijay Nagar or Jabalpur in above matter. If yes, kindly provide copy of order.

3. Kindly furnish the information that any order issued by SBI Mumbai, Corporate Centre, MC Road, Mumbai or SBI Regional or nay other branch of SBI in above matter. Kindly provide copy of order or Circular.

2. Dissatisfied due to non-receipt of any reply from the CPIO, the appellant has filed first appeal dated 25-05-2019 and requested that the information should be provided to him. The order of the FAA, if any, is not on record with Page 1 of 2 the Commission. He has filed a second appeal before the Commission on the ground that information sought has not been provided to himand requested to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant remained absent during the hearing. The respondent, Mr. Durba Sailuja, RM/ CPIO, attended the hearing through audio-call.

4. Both the parties submitted their written submissions and the same has been taken on record.

5. However, the appellant vide its written submission dated 29.12.2021 has informed the Commission that the respondent has resolved his complaint pertaining to which he has filed the RTI application and hence he did not wish to pursue the matter any further.

Decision:

6. In view of the above, the matter is dismissed as "withdrawn".

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

Neeraj Kumar Gupta (नीरज कु मार गु ा) Information Commissioner (सूचना आयु ) दनांक / Date : 17-01-2022 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. CPIO State Bank of India Ranjhi Karondi Gram Gandhi Vyayam Shala Jabalpur, Madhya Pradesh-482005

2. Mr. Ashok Kumar Parwani Page 2 of 2

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