Supreme Court: The 3-Judge Bench comprising of CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer JJ., continued with the proceedings on the Ayodhya dispute.

The hearing held last on 13-07-2018 brought the sparks in today’s proceedings as well, as C.S Vaidynathan representing the Ram temple objected on Rajeev Dhavan using the word ‘Hindu Taliban’ for the people who demolished Babri Masjid during his arguments.

Rajeev Dhavan in today’s hearing stated that ‘Yes those who brought down mosque acted like Taliban, I stand by my words’.

CJI Dipak Misra: Maintain the decorum of the Court. ‘Such adjectives should not be used inside the Court room’.

Rajeev Dhavan while continuing with his arguments stated that ‘Mosque was there since 1526 until it was destroyed in the year 1992. There was no temple, Hindus were just given the right o worship there.

He further discussed ‘particular significance’ and ‘comparative significance’ on Essential Religious Practices Test.

Supreme Court reserved its order on the point whether the matter should be referred to the Constitution Bench or not.

[Source: https://twitter.com/clprscobserver]

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