WILLINGDON C. Vs. RAJENDER PRASAD

JUDGEMENT

(1.) I have heard CPIO Shri Rajender Prasad and his representative Shri Kripa Shankar. Nobody appeared for the appellant. On going through the matter, I find that the appellant asked for providing a copy of the order -in -original and the Show Cause Notice in the case of M/s. Kanak Metal Industries which stands decided by the Tribunal vide its order dated 12 -8 -2011 as reported in : 2012 (275) E.L.T. 115 (Tri. - Del.). The said information sought by the applicant was rejected by the CPIO vide its letter dated 8 -1 -2014 on the ground that inasmuch as the said information is not related to the applicant, the same is exempted from disclosure of Rule 8(1)(d) of RIT Rules (sic).

(2.) I have seen the said Rule 8(1)(d) (sic), which exempts certain information from disclosure. The same relates to information including commercial confidence, trade secrets or intellectual property, the disclosure of which would harm the competitive position of a third party, unless the competent authority is satisfied that larger public interest warrants the disclosure of such information.