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