1. Copies of the report submitted by the Commission headed by Mr Justice Santosh Hegde (Retired), have already been furnished to the counsel for the Union of India and the learned Amicus Curiae.
2. A copy of the report will be furnished to the counsel for the State of Manipur, counsel for the petitioners and counsel for the National Human Rights Commission.
3. These matters be listed for hearing on 6-8-2013 as first item.
4. Response, if any, to the report be filed on behalf of the parties, in the meanwhile.
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Extra-judicial Execution Victim Families Association v. Union Of India
Extra-judicial Execution Victim Families Association v. Union Of India
(Supreme Court Of India)
Writ Petition (Criminal) No. 129 Of 2012 With Writ Petition (C) No. 445 Of 2012 | 02-07-2013
Advocate List
- For the Appellant ----- For the Respondent -----
Bench
- HON'BLE MR. JUSTICE A.K. PATNAIK
- HON'BLE MR. JUSTICE F.M. IBRAHIM KALIFULLA
Eq Citations
- (2016) 14 SCC 573
- LQ/SC/2013/679
Head Note
Constitution of India — Arts. 21 and 32 — Human trafficking — Report submitted by Commission headed by Justice Santosh Hegde (Retd.) — Copies furnished to counsel for Union of India, Amicus Curiae, counsel for State of Manipur, counsel for petitioners and counsel for National Human Rights Commission — Matters listed for hearing on 6-8-2013 as first item — Response, if any, to report directed to be filed on behalf of parties, in the meanwhile
