RBI/2025-26/74
DoR.MCS.REC.47/01.01.028/2025-26

August 14, 2025

All Banks
All Non-Banking Financial Companies (including Housing Finance Companies)
All All-India Financial Institutions
All Credit Information Companies
All Payment System Providers/ System Participants
All Authorised Persons in Foreign Exchange

Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025)

Attention of regulated entities is drawn to the Order of the Hon’ble Supreme Court dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs. Union of India (W.P.(C) 289 of 2024) and Amar Jain vs. Union of India & Ors. (W.P.(C) 49 of 2025). All regulated entities shall undertake appropriate measures to ensure compliance with the above Supreme Court Order, as applicable.

(Veena Srivastava)
Chief General Manager