Extra-Judicial Execution Victim Families Association v. Union of India, (SC) BS869555
SUPREME COURT OF INDIA

Before:- A.K. Patnaik and Jagdish Singh Khehar, JJ.

Writ Petition (Crl.) No. 129 of 2012. D/d. 6.8.2013.

Extra-Judicial Execution Victim Families Association and another - Petitioners

Versus

Union of India and another - Respondents

With

Writ Petition (Crl.) No. 445 of 2012.

Suresh Singh - Petitioner

Versus

-RESPONDNET-Union of India and another - Respondents

None.

ORDER

Pursuant to the orders passed by this Court, the reports of the Commission headed by Mr Justice N. Santosh Hegde (Retired) had been furnished to counsel for all the parties and the parties have also filed their responses.

2. It has been brought to our notice that on 9-4-2013 this Court has passed orders directing the State of Manipur to submit the Report of the Commission of Inquiry under the Commissions of Inquiry Act, 1952 with regard to some cases as mentioned in the said order of this Court.

3. The State of Manipur will submit the report of the Commission of Inquiry accordingly by 10-9-2013 to the Court.

4. List these matters on 17-9-2013.

.