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On Thursday the Bombay High court directed the centre to file its reply to a petition filed by the Reserve Bank of India challenging an order by the Chief Information Commission (CIC) directing the RBI to disclose names of willful defaulters and foreign donors on the Foreign Contributions (Regulation) Act (FCRA) watch list.
The division bench of Justice B.P.Dharmadhikari and Justice S.V.Kotwal sought to know the Central government’s view on the matter and also asked the RBI to file its rejoinder to the CIC and applicant’s replies.
Once the CIC and applicant Ajay Gupta filed their replies to RBI petition, Senior Advocate R.S.Apte sought time to file a reply and RBI’s counsel Mansi Mahida instructed by Udwadia & Co.also sought time as the reply was received recently.
The RBI stated in its petition that the Union Home Ministry gave the information in a confidential manner and had communicated to the RBI not to disclose these names as it was a matter of national security which could be jeopardized with such disclosure. Terming the CIC order arbitrary and illegal, the RBI stated that such information provided by the Union Home Ministry is passed to the banks and no database of such information is maintained.
Later in November, the CIC had issued a show cause to Urjit Patel for dishonoring the Supreme Court judgment on willful defaulters list upholding Gandhi’s order. The court agreed to adjourn the case and gave time to the Centre and the RBI, posting the matter on December 18.
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