Madras High Court
M/S.Indian Overseas Bank vs The Central Information ... on 13 March, 2023
2023:MHC:1051
WP No.23198 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13-03-2023
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
WP No.23198 of 2016
And
WPMP No.19903 of 2016
M/s.Indian Overseas Bank,
Represented by its General Manager,
763, Anna Salai,
Chennai-600 002. .. Petitioner
vs.
1.The Central Information Commission,
Represented by its Information Commissioner,
Room No.307, II Floor,
B Wing, August Kranti Bhavan,
Bhikaji Cama Place,
New Delhi-110 066.
2.The Central Public Information Officer,
Reserve Bank of India,
Department of Banking Supervision,
Centre Office, Centre 1,
Cuffe Parade, Mumbai.
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WP No.23198 of 2016
3.The Executive Director/FAA,
Reserve Bank of India,
Department of Banking Supervision,
Central Office Centre 1,
Cuffe Parade3, Colaba,
Mumbai-400 005.
4.S.S.Vohra
5.Indian Bank Association,
World Trade Centre,
6th Floor, Centre, I Building,
World Centre Complex,
Cuffe Parade,
Mumbai-400 005.
(R-5 impleaded vide order of Court
dated 07.12.2016 made in WMP No.30520
of 2016 in WP 23198 of 2016) .. Respondents
Writ Petition is filed under Article 226 of the Constitution of India,
for the issuance of Writ of Certiorari, calling for the records of the
impugned order dated 27.05.2016 passed by the first respondent in Appeal
No.CIC/VS/A/2013/001178/MP and quash the same as being arbitrary and
violative of Section 19(4) of the RTI Act, 2005.
For Petitioner : Ms.Ananda Gomathy
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WP No.23198 of 2016
For Respondent-1 : Mr.V.Karthikeyan
For Respondents-2 and 3 : Mr.T.Poornam
For Respondent-4 : No Appearance
For Respondent-5 : Mr.S.Sethuraman
ORDER
The respective learned counsel appearing on behalf of the
parties brought to the notice of this Court that judgment of the Hon'ble
Supreme Court of India in the case of Reserve Bank of India vs. Jayantilal
N.Mistry [(2016) 3 SCC 525] is now taken up for further review pursuant
to the petitions filed by various Banks.
2. The matter has been referred to the Larger Bench and
subjudiced. Thus the relief sought for by the Central Information
Commission, which is impugned in the present writ petition cannot be
complied with and more-so, the Banks are taking objections on furnishing
https://www.mhc.tn.gov.in/judis
WP No.23198 of 2016
such informations to the individuals.
3. Thus, the order impugned passed in the present writ petition
by the first respondent in Appeal No.CIC/VS/A/2013/001178/MP dated
27.05.2016 is kept in abeyance, till such time, the Hon'ble Supreme Court of
India decides the issue, which is pending. Subject to the orders to be passed
by the Hon'ble Supreme Court of India, the impugned order may be acted
upon by the writ petitioner and the other respondents, as the case may be.
4. With the abovesaid observations, the writ petition stands
disposed of. However, there shall be no order as to costs. Consequently, the
connected miscellaneous petition is closed.
13-03-2023
Speaking Order/Non-Speaking Order.
Neutral Citation : Yes/No.
Internet : Yes/No.
Index: Yes/No.
Svn
https://www.mhc.tn.gov.in/judis
WP No.23198 of 2016
To
1.The Information Commissioner,
Central Information Commission,
Room No.307, II Floor,
B Wing, August Kranti Bhavan,
Bhikaji Cama Place,
New Delhi-110 066.
2.The Central Public Information Officer,
Reserve Bank of India,
Department of Banking Supervision,
Centre Office, Centre 1,
Cuffe Parade, Mumbai.
3.The Executive Director/FAA,
Reserve Bank of India,
Department of Banking Supervision,
Central Office Centre 1,
Cuffe Parade3, Colaba,
Mumbai-400 005.
4.The Indian Bank Association,
World Trade Centre,
6th Floor, Centre, I Building,
World Centre Complex,
Cuffe Parade,
Mumbai-400 005.
https://www.mhc.tn.gov.in/judis
WP No.23198 of 2016
S.M.SUBRAMANIAM, J.
Svn
WP 23198 of 2016
13-03-2023
https://www.mhc.tn.gov.in/judis
