Central Information Commission
Shri Rakesh Malik vs Esic, Delhi on 7 January, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2008/00062
Appellant : Shri Rakesh Malik
Public Authority : ESIC, Delhi
(through Shri Ranvir Singh, Dy. Director
(Industrial))
Date of Hearing : 7.1.2009
Date of Decision : 7.1.2009
FACTS
The appellant had requested for copies of certain documents relating to property B-52, Okhla Industrial Area, Phase-I, New Delhi.
2. The matter was heard on 7.1.2009. The appellant appeared before the Commission. The public authority is represented by the officer mentioned above. The appellant submits that he has since received copies of the relevant documents.
DECISION
3. In view of this, the appeal has become infructuous and is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy, Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission (K.L. Das) Assistant Registrar