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SC: 2015 Judgment Directing RBI to Disclose Defaulters List Might Affect Customer’s Privacy - (03 Oct 2022)

RIGHT TO INFORMATION

Supreme Court has expressed prima facie doubts about its 2015 judgment in case of Reserve Bank of India v. Jayantilal Mistry which had held RBI was obliged to disclose defaulters list etc., related to banks under Right to Information Act, noting that it affect individual’s right to privacy.

Tags : SUPREME COURT   RBI   DEFAULTER’S LIST  

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