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The Court issued notice to RBI and Google India seeking their standon the issue raised in the plea by Abhijit Mishra.
He has contended that GPay does not figure in RBI's list of authorised ''payment systems operators'', released by the central bank on March 20, 2019.
The Delhi High Court on Wednesday asked the Reserve Bank of India (RBI) how Google's mobile payment app, GPay, was facilitating financial transactions without the requisite authorisation from it.
A bench of Chief Justice Rajendra Menon and Justice AJ Bhambhani posed the query to the central bank while hearing a public interest litigation (PIL) which claimed that GPay was acting as a payments system provider in violation of the Payments and Settlements Act.
The PIL also claimed that GPay has no valid authorisation from the central bank of the country to carry out such functions.
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