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Jadhav was arrested in 2016 by Pakistan on charges of espionage, India is seeking consular access for Jadhav.
Senior Counsel Harish Salve is leading the team of lawyers representing India. Khawar Qureshi QC heads the Pakistan team and the second round of arguments are presented by Pakistan during the fourth day.
Qureshi has begun the second round of arguments with a hit back at Salve stating that India did not respond substantively but engaged in rhetoric. “India has made no arguments substantive or otherwise”.
He stated that India is playing double standards and is trying to seek distance from the position stated by the court. On the Report of Military Law Experts – Khawar Qureshi says no inaccuracy in Pakistan’s pleadings on fact. “I challenge India to find any discrepancy in my pleadings on fact”, Khawar Qureshi.
Qureshi states there is accusation being made without any evidence just to distract and deflect attention to answer critical questions and those pleadings have no accuracy in them. Double standards by India, contends Khawar Qureshi; India asserts that Pakistan failed to comply with 18 MLA requests but when it came to India itself, it had no obligation to comply with Pakistan’s requests in the absence of a bilateral treaty.
Pakistan pointing out inconsistencies in India’s submissions; Is India’s approach suggestive of “hammer the facts, hammer the law”? Is it possible for a party to chop and change without consequences? Khawar Qureshi. He stated that a sovereign state is accused of concealing facts and was asking him to maintain moderation.
Qureshi concluded stating that Pakistan expected India to show some respect to this Court, if not Pakistan; India’s conduct shows total disregard for truth and contempt for accuracy. Anwar Mansoor Khan, Pakistan’s Attorney General makes concluding remarks; cites Afsal Guru’s case. The Supreme Court of India upheld his death sentence on the ground of satisfying “collective conscience of the society”. Is that a ground for hanging, asks Pakistan. Gujarat Riots, Samjhauta Express Blast, Kathua Rape, use of pellet guns being cited by Anwar Mansoor Khan in his concluding remarks.
ICJ President Abdulqawi Ahmed Yusuf declares that “Hearing in International Court of Justice concludes. Oral proceedings closed. Agents of the parties will be informed in due course as to the date on which judgment will be pronounced.”
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