IN RE: ALARMING RISE IN THE NUMBER OF REPORTED CHILD RAPE INCIDENTS Vs. IN RE: ALARMING RISE IN THE NUMBER OF REPORTED CHILD RAPE INCIDENTS

JUDGEMENT

(1.) A request has been made to adjourn the matter as the learned ASG is busy in some other court. We find that already the matter is adjourned thrice at the request of the learned ASG. However, by way of last indulgence we accede the request.

(2.) List the matters on 25.09.2019 at 10.30 a.m.

(3.) Written submissions, if any, be filed latest by 20.09.2019.