S. RAJASEEKARAN Vs. UNION OF INDIA
LAWS(SC)-2018-7-158
SUPREME COURT OF INDIA
Decided on July 12,2018

S. Rajaseekaran Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) We have gone through Report No. 15. Certain compliance have not been made by some of the States.
(2.) The learned Amicus says that the matter will be taken up by the Committee with theStates that have not yet complied with the directions. He submits that it will take abouttwo months time for compliance.
(3.) List the report for consideration on 18th September, 2018. Report No. 16;


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