On Thursday, the Apex Court adjourned till after summer vacations a petition challenging the constitutional validity of a provision of passport law and a notification providing for issuance of passport for only a year to an accused on receipt of a 'no objection certificate' from a court.
A bench of Justice Abhay S Oka and Justice Ujjal Bhyan deferred the matter after it was informed that senior advocate Jayant Bhushan, appearing for the petitioner, was not available.
The summer vacations of the top court will commence on May 20 and the court will resume its sitting on July 8.
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