The International Court of Justice will deliver its Order on the request for the indication of provisional measures made by India in the Jadhav Case (India v. Pakistan), tomorrow. A public sitting will take place at 03:00 PM at the Peace Palace in The Hague, during which Judge Ronny Abraham, President of the Court, will read the Court’s Decision.
India had, on 08.05.2017, initiated the proceedings before ICJ against the execution of the death sentence imposed upon an Indian National Kulbhushan Jadhav, alleging that Pakistan kidnapped Kulbhushan Jadhav from Iran, where he was carrying on business after retiring from the Indian Navy, and was then shown to have been arrested in Baluchistan on 3 March 2016. On 09.05.2017, Judge Ronny Abraham, President of the ICJ stayed the execution of Kulbhushan Jadhav under Article 74, paragraph 4, of the Rules of Court. Harish Salve and Khawar Qureshi represented India and Pakistan, respectively.
The hearing in the matter took place on 15.05.2017. Read the submissions by India and Pakistan, here.