CENTRAL BANK OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE respondent No.2 before this Court, who is the brother of respondent No.3, Sonia Mendiratta, sought the following information from the CPIO of the petitioner -Central Bank of India:

(2.) THE information was denied by the PIO on the ground that the said information was exempt from disclosure under Section 8 (1) (j) of the Right to Information Act, 2005 (for short ,,RTI Act). The first appeal filed by respondent No.2 having been dismissed, he preferred a second appeal before the Central Information Commission. Vide impugned order dated 27.5.2013, the Commission directed the petitioner to disclose the information sought by respondent No.2.

(3.) NOTICE of the writ petition was issued to respondent No.3 as well and she has been duly served through her brother but she is not present in the Court and nor has she filed any counter affidavit.