January,16,2017:

Delhi High Court had told WhatsApp to scrub all data belonging to those who delete the messaging app from their devices.

Apex Court has issued notices to Centre govt., telecom regulator TRAI & social networking company Facebook in WhatsApp privacy case. The country's Supreme Court has sought reply in 2 weeks.

Karmanya Singh, the petitioner through counsel Harish Salve said that non-protection of the data on Facebook & WhatsApp violated users' privacy.

SC also sought assistance of Mukul Rohatgi, attorney general in the case.

The Apex court has agreed to hear this case after initial reluctance on the ground that both WhatsApp & Facebook are free services and there is no sort of compulsion for the users to join them.

Last year in September, the Delhi HC told WhatsApp to scrub all data belonging to deleted accounts.
The judges told WhatsApp to completely delete the information of the users who don't want to remain on it & not share their information with Facebook after their account is deleted.
The case results from changes in WhatsApp's privacy policy that will allow it to share user data with parent Facebook.

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