Amit Sahni vs Union Of India And Anr
2018 Latest Caselaw 1865 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C)No.10838/2016

%                              Date of decision : 20th March, 2018


       AMIT SAHNI                             ..... Petitioner
                           Through :   Petitioner (Adv.) in person.

                           versus

       UNION OF INDIA AND ANR       ..... Respondents
                     Through : Ms. Anumita Chandra, Adv. for
                               Mr. Sanjeev Narula, CGSC for
                               R-1.
                               Mr. H.S. Parihar and Mr.
                               Kuldeep S. Parihar, Advs. for
                               R-2/RBI.
       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                       JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. The writ petitioner has made a grievance that the banks were levying merchant discount rates on the payments which were being received by them through debit/credit cards.

2. In this regard, Mr. K.S. Parihar, ld. counsel for the respondent no.2 has handed over a copy of the circular dated 6 th December, 2017 addressed by the Reserved Bank of India to all banks inter alia directing as follows :

"6. Banks are also advised to ensure that merchants on- boarded by them do not pass on MDR charges to customers while accepting payments through debit cards."

3. So far as the credit card is concerned, the same is a subject matter of an independent contract between the bank and its customers whereunder the customers enjoy benefit of financial credit as well on specified terms and conditions.

4. In view of the above, no further orders are called for in this writ petition which is hereby disposed of.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J MARCH 20, 2018 aj