GEORGE FERNANDES Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is adjourned to 12/12/1991 to enable the learned Additional Solicitor General to get instructions on the question as to what government proposes to do with regard to the alleged molestation of the arrested girls as reported in the English Newspaper The Pioneer edition dated 16/12/1991.

(2.) The respondent-Union of India will file its counter to the allegations in the main petition with regard to the arrest of persons between 9/12/1991 to 12/12/1991. The counter will be filed on or before 10/01/1992. Copies to be served on the other side by that date.

(3.) The matter to come up on 14/01/1992 in that regard. court Master