IN RE: OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH Vs. STATE
LAWS(SC)-2016-10-76
SUPREME COURT OF INDIA
Decided on
October 04,2016
In Re: Outrage As Parents End Life After Childs Dengue Death
Appellant
VERSUS
STATE
Respondents
JUDGEMENT
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(1.) We have heard Mr. C.U. Singh, learned senior counsel who says that he is appearing on behalf of the Government of Delhi.
(2.) We have also heard the learned Solicitor General who says that he is appearing for the Government of Delhi.
(3.) We have also heard learned Amicus Curiae.;
(2.) We have also heard the learned Solicitor General who says that he is appearing for the Government of Delhi.
(3.) We have also heard learned Amicus Curiae.;
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