RESERVE BANK OF INDIA Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) Heard learned senior counsel Mr.Venkatesh Dhond for the Petitioner-Reserve Bank of India ("RBI"), which is aggrieved by a specific observation in the impugned order passed by the Central Information Commission ("CIC"), New Delhi on 04/07/2022, when it cautioned RBI-Respondent in the proceedings before CIC, in the following words :-

(2.) The Petition has impleaded the Central Information Commission, New Delhi as Respondent No.1 and Mr.Parsuram Mishra, resident of Uttar Pradesh-the Complainant as Respondent No.2.

(3.) It is not in dispute that RBI is a 'Public Authority' for the purposes of the Right to Information Act, 2005 (for short, "RTI Act") in terms of Sec. 2(h) thereof.