Supreme Court: The bench of J.S. Khehar, CJ and Dr. D.Y. Chandrachud, J asked the Centre and the Reserve Bank of India to consider the option of allow the deposit of the old Rs. 500 and Rs. 1000 notes to those who were not able to deposit the demonetised notes due to0 genuine and compelling reasons.
Citing an example of one such situation, the Court said that if a person was in jail during the period and was not able to deposit the notes without any fault of his then how can such person be barred.
The Court has granted 2 weeks’ time to the Centre and RBI to submit their response.
Source: PTI