Supreme Court: A three judge bench of Thakur CJ., and Khanwilkar and Chandrachud JJ. while listing the matter for further hearing allowed the interim stay granted by the Gujarat High Court to continue until the next date of hearing. Mr Mukul Rohtagi, Attorney General and  Mr Tushar Mehta, Additional Solicitor General appeared for the State and Mr Gopal Subramanium, Senior Advocate appeared for the respondent. [State of Gujarat v. Dulari Mahesh Basarge2016 SCC OnLine SC 887 , decided on 29-08-2016]

Read the Gujarat High Court post here.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.