The Indian International Centre (Multipurpose Hall) witnessed a momentous occasion as Mr Piyush Gupta, Advocate, Member, Former Co-Chairman and Hony. Secretary, Bar Council of Delhi, authored the highly anticipated book, 'Uniform Civil Code: Towards Unified Bharat,' assisted by Isha Kapoor, Advocate and Jai Saini, Advocate in the presence of esteemed dignitaries.
LatestLaws.com was Media Partner for the event.
Notable figures such as Hon’ble Justice Adarsh Kumar Goel, Former Judge of the Supreme Court of India; Sh. Alok Kumar, Senior Advocate and International Working President of Vishva Hindu Parishad; Ms Aman Preet, IRS, Additional Director of Income Tax Investigation, Gurugram; Sh. Adish Aggarwala, President SCBA, Sh. Amish Devgan, Managing Editor, News 18 India (Hindi), Sh. Shreehari Borikar, Organising Secretary, North Zone, Akhil Bhartiya Adhidvakta Parishad, Hon’ble Mr. Justice G. S Sistani (Retd.), Delhi High Court, Hon’ble Mr. Justice G.P Mittal (Retd.), Delhi High Court and various other legal luminaries graced this notable event.
Mr Piyush Gupta, Advocate, stated, “Certainly, this book has left a significant impression. As my grandfather emphasized, our nation is like a server, and it's time for us to bring about a positive change for it. As advocates, we acknowledge the importance of dispelling false rumours amongst ourselves. When discussing uniform laws, considering both penal and civil laws, we notice a conspicuous absence: the absence of a uniform family law. This gap has been highlighted in numerous instances and case studies. Undoubtedly, the necessity for a Uniform Civil Code is apparent. It becomes our ethical responsibility to ensure education reaches every level of society, addressing the fundamental aspects of justice for the people of India”.
Sh. Alok Kumar Ji’s address resonated. “I extend a heartfelt welcome to all the dignitaries present. The evolution of laws, from the regrettable practices of Sati and bal Vivah in the past to the acceptance of new reforms, has seen significant changes embraced by the masses. However, there is a noticeable lag in progress when it comes to laws concerning females. The newer laws highlight the need for a more comprehensive perspective. Divorce isn't solely about separation; it entails equal rights under the law. Some states have taken proactive steps in this direction. I anticipate that before 2024, there will be progress towards implementing a uniform civil code in Uttrakhand and Gujarat, particularly concerning scheduled tribes”.
In his impassioned address, Sh. Adish Aggarwala ji, seized the moment to underscore the critical importance of fostering a deep sense of understanding and unity within society. W. His message resonated with a plea for solidarity, urging a harmonized approach that acknowledges
and rectifies the disparities women face, regardless of religious background. He highlighted the imperative for a unified stance, where communities come together to champion the cause of gender equality and social justice. With a fervent call to action, Sh. Adish Aggarwala ji, emphasized that only through a united front and mutual understanding can society effectively tackle these crucial challenges. His impassioned plea aimed to inspire collective action, advocating for a transformative paradigm where solidarity prevails, paving the way towards a more equitable and inclusive society for women across all religious affiliations.
Ms Aman Preet ji, took the podium amidst the gathering, her voice resonating with admiration and respect for the book's authors discussing the Uniform Civil Code. She spoke at length, honouring their unwavering dedication and sacrifice in unveiling the truth behind such a significant legal concept. Ms Aman Preet Ji’s words echoed the sentiments of many present as she passionately emphasized the authors' relentless efforts to shed light on a topic of immense importance, intricacies, and social relevance. She praised his commitment, acknowledging the challenges and sacrifices that likely accompanied their pursuit of truth. She highlighted the authors' perseverance, labour, and sacrifices, expressing profound gratitude for their contributions to society.
Similarly, Mr Amish Devgan ji’s speech resonated with conviction and enthusiasm as he lauded the pivotal role played by the book in dispelling prevalent myths surrounding the Uniform Civil Code. He emphasized how the book catalysed informed and constructive discussions within civil society, fostering an environment conducive to a deeper understanding of the issue. His words underscored the book's significance in uncovering truths and facilitating a platform for thoughtful dialogue and informed perspectives on a subject critical to societal progress and legal discourse.
Further, Sh. Shreehari Borikar ji, address to the audience resonated with a deep appreciation for the book's timeliness in addressing contemporary issues. He eloquently pointed out the book's relevance in navigating historical precedents and complexities arising from significant events such as partition. Sh. Shreehari Borikar ji, speech highlighted how the book served as a guide to understanding the present by delving into the past. He emphasized the need to draw lessons from history to inform contemporary decisions, underscoring the importance of context and historical insight in tackling present-day challenges effectively.
Notably, Hon’ble Justice Mr Adarsh Kumar Goel ji, in his address, expressed admiration for the authors' meticulous and comprehensive approach to their work. He underscored the importance of balanced legislative changes, emphasizing the need to implement reforms while respecting the rights of minority groups. Justice Goel acknowledged the complexities involved in enacting legal changes, particularly those that have implications for various communities within the nation. He highlighted the significance of a nuanced and inclusive approach to legislative reforms, ensuring that the rights and concerns of minority groups are duly considered and protected.
Moreover, Justice Goel ji’s remarks resonated with a call for equilibrium between legal advancements and preserving minority rights. He stressed the necessity of crafting legislation that caters to the diverse fabric of Indian society, ensuring that legal reforms do not inadvertently infringe upon the rights or traditions of minority communities. His words echoed a sentiment of prudence and sensitivity in pursuing legal reforms, urging a balanced and inclusive approach that upholds the principles of justice and equality for all.
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