TAPAN CHOUDHURY Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner challenges the impugned order dtd. 25/4/2018 passed by Respondent No. 1- The Central Public Information Officer, RoC, Delhi, Ministry of Corporate Affairs (hereinafter 'CPIO MCA'). In addition, the Petitioner seeks a direction to be issued to the Respondent No. 1 to provide information in terms of his Right to Information Act, 2005 (RTI) application dtd. 26/7/2016. The said RTI application made by the Petitioner reads as:

(3.) The primary issue in this case is in respect of the name 'World Book India Private Limited' which was registered by the MCA despite the existence of another Company i.e., 'World Book Company Private Limited'.