Citation Codes Equivalent Citations citation codes Case Number [Cited Order (1)], (Record of Proceedings) Disposition NA Attorney(S) Tushar Mehta and Maninder Singh, Additional Solicitors General, Anil Grover, Additional Advocate General, Abhishek Manu Singhvi, Raju Ramachandran, Harish Salve and Ms Indira Jaising, Senior Advocates [Amarendra Sharan, Prashant Bhushan (Advocate-on-Record), Ms Vrinda Grover, Ms Cheryl D'Souza, Ms Ratna Appnender, Soutik Banerjee, Ms Madhur Bhartiya, Omana Kuttan, Avishkar Singhvi, Amit Bhandari, Balla Ravindra Nath, Kanu Agrawal, Manan Popli, Nishant Ramakantrao Katneshwarkar (Advocate-on-Record), R. Bala, Rajat Nair, Prabhas Bajaj, Ms Kanika Saran, Ms Swati Ghildiyal, Ms Aarti Sharma, Sachin Sharma, Satish Kumar, Sanjay Kr. Visen, Shivam Kumar, Ms Diksha Rai (Advocate-on-Record), Ms Palak Mahajan, Ms Devanshi Singh, Nihal Singh Rathod, Ms Nehmat Kaur, Jagdish Meshram, Vikrant Narnaware, Jitendra Ashok and Aakarsh Kamra (Advocate-on-Record), Advocates] for the appearing parties. Judges Dipak Misra, C.J. A.M. Khanwilkar Dr D.Y. Chandrachud, JJ. See more information ... Smart Summary 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. Show full summary ... JUDGMENT Romila Thapar And Others v. Union Of India And Others OrderLet 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