- (1.) On mentioning, the matter is taken on Board. List the matter tomorrow (on 1.8.2019) alongwith the report of the Registry in respect of the administrative order passed by the Chief Justice of India yesterday with regard to the letter written by the victim in Unnao Rape Case, which the media has reported to have been received in the Registry on 17.7.2019.
(2.) The Secretary General to explain why if the said letter has been received on 17.7.2019, the same was not put up either before the Bench on the judicial side or before the Chief Justice of india on the administrative side until 4.00 p.m. yesterday.;