Akhil Bharatiya Adhivakta Parishad, an organization of Nationalist Lawyers, has made a representation to Hon’ble Finance Minister putting forward the fact that during present Covid-19 pandemic times when Courts aren't functioning regularly, a loan upto ₹5,00,000/- should be provided to the needy Advocates at a consessional rate
Akhil Bharatiya Adhivakta Parishad has emphasized that advocates need a financial package for arrangement of electronic gadget like computers etc. to attend Virtual Courts and to meet out their routine expenses like payment of salary, rent etc.
In the said representation it is requested by Akhil Bharatiya Adhivakta Parishad that an amount upto ₹5,00,000/- (Rupees Five Lakhs only) should be provided to Advocates on concessional rate of interest, on their personal security, to be repaid in three years commencing after moratorium of six months after its disbursement.
In the presentation, ABAP highlighted one sad incident as one Advocate committed suicide due to financial crisis in COVID-19 period.
It was pleaded that as the Finance Ministry is taking care of financial hardships of various classes by providing them interest free loan under Section-13 of the Disaster Management Act, the legal fraternity being one of the major section hit by the pandemic deserves aid as it has been exhuasted and drained.
Read Letter Here:
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