October 3, 2018
On Wednesday, the UN’s Apex Court ordered the United States to lift sanctions on “humanitarian” goods to Iran that President Donald Trump reimposed after pulling out of the Tehran’s nuclear deal.
The International Court of Justice (ICJ) unanimously ruled that Washington “shall remove by means of its choosing any impediments arising from the measures announced on 8th May to the free exportation to Iran of medicines & medical devices, food & agricultural commodities” as well as airplane parts, said Judge Abdulqawi Ahmed Yusuf.
The ICJ said sanctions on goods “required for humanitarian needs... may have a serious detrimental impact on the health & lives of individuals on the territory of Iran.”
US sanctions on aircraft spare parts also had the “potential to endanger civil aviation safety in Iran and & lives of its users”.
Trump slapped a 1st round of sanctions on Iran in August after pulling out in May of a historic deal aimed at curbing Tehran’s nuclear ambitions, to the dismay of his European allies. A 2nd round of punitive measures is due in November.
The ICJ rules on disputes between United Nations member states. Its decisions are binding & cannot be appealed, however, it has no mechanism to enforce them.
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