IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE
LAWS(SC)-2018-8-175
SUPREME COURT OF INDIA
Decided on
August 31,2018
In Re : Outrage As Parents End Life After Childs Dengue
Appellant
VERSUS
In Re : Outrage As Parents End Life After Childs Dengue
Respondents
JUDGEMENT
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(1.) It is stated that the States of Bihar, Jammu and Kashmir, Tamil Nadu, Kerala and Arunachal Pradesh have deposited the costs.
(2.) Andhra Pradesh
(3.) The affidavit in terms of the order dated 10th July, 2018 has not been filed.;
(2.) Andhra Pradesh
(3.) The affidavit in terms of the order dated 10th July, 2018 has not been filed.;
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