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SC Dismisses Application to Recall Judgment Which Directed RBI to Disclose Loan Defaulters List - (29 Apr 2021)

RIGHT TO INFORMATION

Supreme Court has dismissed the applications filed by certain banks seeking to recall the 2015 judgment in the case Reserve Bank of India v Jayantilal N. Mistry which had held that the RBI was obliged to disclose defaulters list, inspection reports, annual statements etc., related to banks under the Right to Information Act, 2005.

Tags : SUPREME COURT   LOAN DEFAULTERS LIST  

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