Supreme Court - Daily Orders
Society For Enlightenment And ... vs Union Of India on 13 April, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
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ITEM NO.16 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).1234/2017
SOCIETY FOR ENLIGHTENMENT AND VOLUNTARY ACTION & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 13-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Ms. Mugdha, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Tushar Mehta, Solicitor General
Ms. Madhavi Divan, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Dr. Arun Kumar Yadav, Adv.
Ms. Snidha Mehra, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Rajat Nair, Adv.
Mr. Pratyush Shrivastava, Adv.
Mr. Abhinav Mukerji, AOR
Mr. Akshay Shrivastava, Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Barr, Adv.
Ms. Deepanwita Priyanka, AOR
Mr. Avijit Mani Tripathi, AOR
Mr. T.k. Nayak, Adv.
Ms. Marbiang Khongwir, Adv.
Mr. Som Raj Choudhury, AOR
Ms. Shrutee Aradhna, Adv.
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2023.04.15 Mr. Anand Shankar, AOR
10:40:46 IST
Reason:
Mr. Narendra Kumar, AOR
Mr. Raghvendra Kumar, Adv.
Mr. Anand Kumar Dubey, Adv.
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Ms. Rajlakshmi Singh, Adv.
Mr. Upendra Mishra, Adv.
Mr. Simanta Kumar, Adv.
Mr. Aravindh S., AOR
Mr. Siddhesh Kotwal, Adv.
Mr. Nihar Dharmadhikari, Adv.
Ms. Sampriti Baksi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 The Union government in the Ministry of Women and Child Development shall file an updated status report specifically elucidating:
(i) The data collected from various States bearing on the nature and extent of child marriages;
(ii) Steps taken to implement the provisions of the Prohibition of Child Marriage Act 20061; and
(iii) The policies formulated by the Union government to effectuate the purpose.
2 The Union government shall also engage with the State governments in order to apprise the Court on the compliance by the State for the appointment of Child Marriage Prohibition Officers under Section 16 of the Act. 3 The affidavit shall also clarify whether the officers who are appointed are given other multifarious duties.
4 We expect a comprehensive affidavit to be filed in these proceedings within a period of two months.
1 “Act” 3 5 List the Petition on 14 July 2023.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR