BHARAT SANCHAR NIGAM LTD Vs. SHRI CHANDER SEKHAR

JUDGEMENT

(1.) This Intra-Court appeal impugns the judgment dated 03.05.2010 of the learned Single Judge dismissing W.P.(C) No.2946/2010 preferred by the appellant. The said writ petition was preferred impugning the order dated 10.11.2009 of the Central Information Commission (CIC) allowing the appeal filed by the respondent and directing the appellant to disclose the information sought.

(2.) The appellant had floated a tender titled 'GSM Phase-VI' for the installation of 93 million GSM lines in four parts. M/s KEC International Ltd. was one of the bidders in the said tender. The respondent, claiming to be one of the shareholders of the said KEC International Ltd., on 02.07.2009 applied under the provisions of the Right to Information Act, 2005 seeking the following information:

(3.) The CPIO of the appellant vide letter dated 30.07.2009 declined the request of the respondent for information on the ground that the information sought was of "commercial confidence" in nature and claiming exemption from disclosure under Section 8(1)(d) of the Act.