JUDGEMENT
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(1.)The petitioner impugns the order dated 07.03.2016 passed by the Central Information Commission confirming the order dated 29.11.2014 of the First Appellate Authority accepting the response dated 15.10.2014 of the CPIO declining to provide the information sought by the petitioner.
(2.)The petitioner vide the application dated 19.09.2014 had sought for copies of the shorthand note book of the Stenographer of the concerned court as on 27.05.2013.
(3.)The CPIO vide response dated 15.10.2014 had replied stating that no such record was being maintained and thus the information could not be furnished. By the order dated 29.11.2014, the First Appellate Authority has held that since no such record is being maintained the information is not available and thus the same cannot be furnished.
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