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Romila Thapar And Others v. Union Of India And Others
Factual and Procedural Background
This opinion is a brief procedural order. The Court adjourns the matter to 12 September 2018 and directs that an interim order previously granted on 29 August 2018 shall remain in force until that date.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Interim Order dated 29-08-2018, 2018 SCC OnLine SC 1343 | Continuation of interim relief previously granted. | The Court orders that this interim order shall remain operative until the next listing date (12-09-2018). |
Court's Reasoning and Analysis
The order contains no substantive reasoning. It simply fixes a future hearing date and continues the existing interim relief to preserve the status quo until that date.
Holding and Implications
The matter is adjourned to 12 September 2018 and the interim order dated 29 August 2018 is extended until then.
Implications: The parties remain bound by the interim relief already in place; no broader legal precedent or substantive determination is made.
Order
Let the matter be listed on Wednesday, 12-9-2018. Interim order dated 29-8-2018 2018 SCC OnLine SC 1343 to continue till then.
Court Masters
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