Contents

          ‘What Use is Poetry?’ Excavating Tongues of Justice around Navtej Singh Johar v. Union of India

—Kalpana Kannabiran……………………………………………………….. 1

          Public Policy under the New York Convention – Bridges between Domestic and International Courts and Private and Public International Law

—Anthony E Cassimatis…………………………………………………… 32

          Hardship & Substituted Performance as Defences against Specific Performance: Critique of the Recent developments

—Badrinath Srinivasan…………………………………………………….. 53

          A Critique of the Aadhaar Legal Framework

—Vrinda Bhandari and Renuka Sane…………………………………… 72

          Judge Bhandari’s Re-election to the International Court of Justice

—Peter Tzeng………………………………………………………………… 98

          Fostering the Realisation of the Right to Water: Need to Ensure Universal Free Provision and to Recognise Water as a Common Heritage

—Philippe Cullet……………………………………………………………. 111

          Publicity Rights and the Right to Privacy In India

—Samarth Krishan Luthra and Vasundhara Bakhru……………….. 125

Book Review

          Gender, Alterity and Human Rights: Freedom in a Fishbowl

—Rashmi Venkatesan……………………………………………………. 149

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