ASSAM PUBLIC WORKS Vs. UNION OF INDIA

JUDGEMENT

(1.) IA No. 181511/2019 Mr. K.K. Venugopal, learned Attorney General for India, states that the children of parents who have been given citizenship through NRC, will not be separated from their parents and sent to detention centre in Assam pending decision of this application.

(2.) In the meantime, Mr. Venugopal, learned Attorney General for India, seeks four weeks' time to file reply to the instant application.

(3.) Time as prayed for is granted.