Supreme Court Directs States, UTs to Respond to Plea on Sufferings of Acid Attack Victims - (06 Aug 2019)
CIVIL
Supreme Court has granted four weeks to States, Union Territories (UTs) and others as last opportunity to file their responses to the PIL relating to the suffering of acid attack victims across India and questioning the sale of acid in open market. The apex court, which had issued notices to 42 parties including the Centre, its various ministries and all the 29 States and UT’s on the PIL in February 2018, noted that till now only 13 have have filed their responses.
Tags : SUPREME COURT ACID ATTACK
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