RESERVE BANK OF INDIA Vs. KISHANLAL MITTAL

JUDGEMENT

(1.) W.P.(C) 1388/2012

(2.) Being aggrieved from the order passed by the CPIO, the respondent approached the First Appellate Authority. Vide order dated 25.10.2011, the First Appellate Authority, inter alia, held as under.

(3.) Being aggrieved from the order passed by the First Appellate Authority, the respondent approached the Central Information Commission by way of an appeal under Section 19 of the Right to Information Act and vide order dated 09.02.2012, the said Commission, inter alia, directed as under:-