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9-judge bench Right to Privacy hearing concludes; Judgment reserved

Supreme Court: The 9-judge bench of J.S. Khehar, CJ and J. Chelameswar, S.A. Bobde, R.K. Agrawal, R.F. Nariman, A.M. Sapre, Dr. D.Y. Chandrachud, S.K. Kaul and S.A. Nazeer, JJ is hearing the issue of ‘right to privacy’ being a part of fundamental rights or not after the 5-judge bench of J.S. Khehar, CJ and J Chelameswar, SA Bobde, DY Chandrachud & S.A. Nazeer, JJ said that in the light of the rulings by the 8-judge and 6-judge benches in M.P. Sharma v. Satish Chandra and Kharak Singh v. State of U.P., holding that Right to Privacy is not a fundamental right, a larger bench needs to decide the issue. Below is the update on the hearing on as it happened basis:

Day 6, 02.08.2017

Day 5, 01.08.2017

Bench rises for the day. Hearing to conclude tomorrow. Respondents will argue in the first half and Rejoinder by petitioners in the second half.

Day 4, 27.07.2017

Bench rises for the day. Hearing will resume on Tuesday i.e 01.08.2017.

Day 3, 26.07.2017

Bench Rises. Hearing to continue tomorrow.

Day 2, 20.07.2017:

Petitioners conclude their arguments. Union of India will argue on Tuesday. Bench arises.

Day 1, 19.07.2017:

Source: twitter.com/prasanna_stwitter.com/SFLCin and twitter.com/gautambhatia88

 

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