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Report No. 245 Annexure II F.No. 6(3)224/2012-LC(LS) HT House, 14th floor, K.G. Marg The Register General Sub: Imtiyaz Ahmad v. State of U.P. (AIR 2012 SC 642.- Order dated 01.02.201.- Supreme Court Sir, Pursuant to the Supreme Court's Order dated 01.02.2013 in the above-mentioned matter, the Law Commission of India vide letter D.O. No. 6(3)/224/2012-LC(LS) dated 28.05.2012 had requested certain information from High Courts on institutions, disposals and pendency of cases in subordinate courts. Based on the High Court's responses, an interim report was submitted to the Supreme Court on 03.08.2013. Now certain additional information is required before a final report can be submitted to the Supreme Court at the next hearing in October, 2013. You are, therefore, requested to give instructions to the concerned officials to furnish the information as mentioned in then questionnaire enclosed, in the format, on priority basis and at the latest, within two weeks from the receipt of this letter. Yours faithfully, Encl: as above (N.L. Meena)    |
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